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[Cites 0, Cited by 7] [Section 29A] [Entire Act]

Union of India - Subsection

Section 29A(2) in The Arbitration And Conciliation Act, 1996

(2)If the award is made within a period of six months from the date the arbitral tribunal enters upon the reference, the arbitral tribunal shall be entitled to receive such amount of additional fees as the parties may agree.