Section 28(1)(b) in The Arbitration And Conciliation Act, 1996

[Cites 0, Cited by 5] [Section 28(1)] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(1)(b) in The Arbitration And Conciliation Act, 1996

(b)in international commercial arbitration,

(i)the arbitral tribunal shall decide the dispute in accordance with the rules of law designated by the parties as applicable to the substance of the dispute;

(ii)any designation by the parties of the law or legal system of a given country shall be construed, unless otherwise expressed, as directly referring to the substantive law of that country and not to its conflict of laws rules;

(iii)failing any designation of the law under clause (a) by the parties, the arbitral tribunal shall apply the rules of law it considers to be appropriate given all the circumstances surrounding the dispute.

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Union of India - Subsection

Section 28(1)(b) in The Arbitration And Conciliation Act, 1996