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 40] [Section 22] [Entire Act] Union of India - Subsection Section 22(1) in The Arbitration And Conciliation Act, 1996 (1)The parties are free to agree upon the language or languages to be used in the arbitral proceedings.
