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 84] [Section 30] [Entire Act] Union of India - Subsection Section 30(c) in The Arbitration Act, 1940 (c)that an award has been improperly procured or is otherwise invalid.
