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[Cites 0, Cited by 125] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(2) in The Arbitration And Conciliation Act, 1996

(2)Failing any agreement referred to in sub-section (1), the place of arbitration shall be determined by the arbitral tribunal having regard to the circumstances of the case, including the convenience of the parties.