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[
Section 15
] [
Complete Act
]
Central Government Act
Section 15(1) in The Arbitration And Conciliation Act, 1996
(1) In addition to the circumstances referred to in section 13 or section 14, the mandate of an arbitrator shall terminate-
(a)
where he withdraws from office for any reason; or
(b)
by or pursuant to agreement of the parties.