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[Cites 0, Cited by 12] [Section 43] [Entire Act]

Union of India - Subsection

Section 43(2) in The Arbitration Act, 1940

(2)Persons failing to attend in accordance with such process, or making any other default, or refusing to give their evidence, or guilty of any contempt to the arbitrator or umpire during the investigation of the reference, shall be subject to the like disadvantages, penalties and punishments by order of the Court on the representation of the arbitrator or umpire as they would incur for the like offences in suits tried before the Court.