Section 32(2)(a) in The Arbitration And Conciliation Act, 1996

[Cites 0, Cited by 16] [Section 32(2)] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(2)(a) in The Arbitration And Conciliation Act, 1996

(a)the claimant withdraws his claim, unless the respondent objects to the order and the arbitral tribunal recognises a legitimate interest on his part in obtaining a final settlement of the dispute,

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Union of India - Subsection

Section 32(2)(a) in The Arbitration And Conciliation Act, 1996