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 3] [Entire Act] Bombay Presidency - Section Section 76 in Bombay Industrial Relations Act, 1946 76. Completion of arbitration proceeding. - The arbitration proceeding shall be deemed to have been completed when the award is published under section 74.
