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 46] [Section 13] [Entire Act] Union of India - Subsection Section 13(1) in The Arbitration And Conciliation Act, 1996 (1)Subject to sub-section (4), the parties are free to agree on a procedure for challenging an arbitrator.
