Section 42A in The Arbitration And Conciliation Act, 1996
42A. [ Confidentiality of information. [Inserted by Act No. 33 of 2019, dated 9.8.2019.]
- Notwithstanding anything contained in any other law for the time being in force, the arbitrator, the arbitral institution and the parties to the arbitration agreement shall maintain confidentiality of all arbitral proceedings except award where its disclosure is necessary for the purpose of implementation and enforcement of award.]
