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[Cites 0, Cited by 653] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(3) in The Arbitration And Conciliation Act, 1996

(3)The arbitral award shall state the reasons upon which it is based, unless
(a)the parties have agreed that no reasons are to be given, or
(b)the award is an arbitral award on agreed terms under section 30.