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[Cites 0, Cited by 44] [Section 33(1)] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(1)(a) in The Arbitration And Conciliation Act, 1996

(a)a party, with notice to the other party, may request the arbitral tribunal to correct any computation errors, any clerical or typographical errors or any other errors of a similar nature occurring in the award;