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[Cites 0, Cited by 244] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(2) in The Arbitration And Conciliation Act, 1996

(2)An appeal shall also lie to a Court from an order of the arbitral tribunal
(a)accepting the plea referred to in sub-section (2) or sub-section (3) of section 16; or
(b)granting or refusing to grant an interim measure under section 17.