Mobile View
Main Search Forums Advanced Search Disclaimer
User Queries
[Section 57(2)] [Section 57] [Complete Act]
Central Government Act
Section 57(2)(b) in The Arbitration And Conciliation Act, 1996
(b) the party against whom it is sought to use the award was not given notice of the arbitration proceedings in sufficient time to enable him to present his case; or that, being under a legal incapacity, he was not properly represented;