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] State of Madhya Pradesh - Section Section 12 in The M.P. Swayatta Sahakarita Madiiyastham Parishad Niyam, 2006 12. Award on conclusion of hearing. - The Arbitration Council shall pass its award or order within fifteen days from the date of conclusion of hearing.
