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[Cites 0, Cited by 10] [Section 17(1)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(1)(e) in The Arbitration And Conciliation Act, 1996

(e)such other interim measure of protection as may appear to the arbitral tribunal to be just and convenient, and the arbitral tribunal shall have the same power for making orders, as the court has for the purpose of, and in relation to, any proceedings before it.