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 252] [Section 2] [Entire Act] Union of India - Subsection Section 2(a) in The Arbitration Act, 1940 (a)"arbitration agreement" means a written agreement to submit present or future differences to arbitration, whether an arbitrator is named therein or not;
