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[Cites 0, Cited by 355] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(4) in The Arbitration And Conciliation Act, 1996

(4)[ The statement of claim and defence under this section shall be completed within a period of six months from the date the arbitrator or all the arbitrators, as the case may be, received notice, in writing, of their appointment.] [Inserted by Act No. 33 of 2019, dated 9.8.2019.]