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[Cites 0, Cited by 0] [Section 29B(3)] [Section 29B] [Entire Act]

Union of India - Subsection

Section 29B(3)(d) in The Arbitration And Conciliation Act, 1996

(d)The arbitral tribunal may dispense with any technical formalities, if an oral hearing is held, and adopt such procedure as deemed appropriate for expeditious disposal of the case.