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[Cites 0, Cited by 1] [Section 87] [Entire Act]

Union of India - Subsection

Section 87(b) in The Arbitration And Conciliation Act, 1996

(b)apply only to arbitral proceedings commenced on or after the commencement of the Arbitration and Conciliation (Amendment) Act, 2015 (3 of 2016) and to court proceedings arising out of or in relation to such arbitral proceedings.]