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 104] [Entire Act] Union of India - Section Section 22 in The Arbitration Act, 1940 22. Appointment of arbitrator .-The arbitrator shall be appointed in such manner as may be agreed upon between the parties.
