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Union of India - Section

Section 9 in The New Delhi International Arbitration Centre (amendment) Act, 2022

9. Amendment of section 15

In section 15 of the principal Act, for clause (a), the following clause shall be substituted, namely:—“(a) to facilitate the conduct of arbitration and other forms of alternative dispute resolution mechanism, both international and domestic, in the manner as may be specified by the regulations;”.