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[Cites 0, Cited by 85] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(c) in The Arbitration And Conciliation Act, 1996

(c)arbitral award includes an interim award;
(ca)[ "arbitral institution" means an arbitral institution designated by the Supreme Court or a High Court under this Act;] [Inserted by Act No. 33 of 2019, dated 9.8.2019.]