Section 43(4) in The Arbitration And Conciliation Act, 1996
(4)Where the Court orders that an arbitral award be set aside, the period between the commencement of the arbitration and the date of the order of the Court shall be excluded in computing the time prescribed by the Limitation Act, 1963 (36 of 1963), for the commencement of the proceedings (including arbitration) with respect to the dispute so submitted.[Part IA [Inserted by Act No. 33 of 2019, dated 9.8.2019.] Arbitration Council of India
