Section 43A in The Arbitration And Conciliation Act, 1996
43A. Definitions.
- In this Part, unless the context otherwise requires,(a)"Chairperson" means the Chairperson of the Arbitration Council of India appointed under clause (a) of sub-section (1) of section 43C;(b)"Council" means the Arbitration Council of India established under section 43B;(c)"Member" means a Member of the Council and includes the Chairperson.
