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

Union of India - Subsection

Section 23(1) in New Delhi International Arbitration Centre Act, 2019

(1)There shall be a Secretariat to the Centre consisting of -
(a)Registrar, who shall supervise the activities of the Secretariat;
(b)Counsel, dealing with the matters relating to domestic and international arbitration; and
(c)such number of other officers and employees as may be prescribed.