Section 26 in Madhya Pradesh Arbitration Centre (Domestic and International) Rules, 2019
26. Duration of arbitral proceedings and time limit for arbitral award.
- The duration of arbitration proceeding, time limit for the arbitral award and the consequences for non-adherence thereof shall be as prescribed under section 29A of the Act:Provided that, the parties to an Arbitration Agreement may choose to adopt fast track procedure contemplated under section 29B of the Act.Part - VIII Rules of Procedure
