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[Cites 0, Cited by 0] [Section 43B] [Entire Act]

Union of India - Subsection

Section 43B(1) in The Arbitration And Conciliation Act, 1996

(1)The Central Government shall, by notification in the Official Gazette, establish, for the purposes of this Act, a Council to be known as the Arbitration Council of India to perform the duties and discharge the functions under this Act.