Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 111] [Section 16] [Entire Act] Union of India - Subsection Section 16(2) in The Arbitration Act, 1940 (2)Where an award is remitted under sub-section (1), the Court shall fix the time within which the arbitrator or umpire shall submit his decision to the Court:Provided that any time so fixed may be extended by subsequent order of the Court.
