Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 13 in The New Delhi International Arbitration Centre (amendment) Act, 2022 13. Amendment of section 28. In section 28 of the principal Act, in sub-section (1), for the words “which shall”, the word “to” shall be substituted.
