Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 29 in River Boards Rules, 1958 29. Decisions to be made as early as possible.- The arbitrator shall give his decision on the matters referred to him within as short a time as maybe practicable in the circumstances of the case.
