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[Cites 0, Cited by 9] [Entire Act]

Union of India - Section

Section 43I in The Arbitration And Conciliation Act, 1996

43I. General norms for grading of arbitral institutions.

- The Council shall make grading of arbitral institutions on the basis of criteria relating to infrastructure, quality and calibre of arbitrators, performance and compliance of time limits for disposal of domestic or international commercial arbitrations, in such manner as may be specified by the regulations.