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Union of India - Section

Section 17 in The Arbitration And Conciliation Act, 1996

17. [ Interim measures ordered by arbitral tribunal. [Substituted by Act No. 3 of 2016 dated 31.12.2015.]

(1)A party may, during the arbitral proceedings [***], apply to the arbitral tribunal-
(i)for the appointment of a guardian for a minor or person of unsound mind for the purposes of arbitral proceedings; or
(ii)for an interim measure of protection in respect of any of the following matters, namely:-
(a)the preservation, interim custody or sale of any goods which are the subject-matter of the arbitration agreement;
(b)securing the amount in dispute in the arbitration;
(c)the detention, preservation or inspection of any property or thing which is the subject-matter of the dispute in arbitration, or as to which any question may arise therein and authorising for any of the aforesaid purposes any person to enter upon any land or building in the possession of any party, or authorising any samples to be taken, or any observation to be made, or experiment to be tried, which may be necessary or expedient for the purpose of obtaining full information or evidence;
(d)interim injunction or the appointment of a receiver;
(e)such other interim measure of protection as may appear to the arbitral tribunal to be just and convenient, and the arbitral tribunal shall have the same power for making orders, as the court has for the purpose of, and in relation to, any proceedings before it.
(2)Subject to any orders passed in an appeal under section 37, any order issued by the arbitral tribunal under this section shall be deemed to be an order of the Court for all purposes and shall be enforceable under the Code of Civil Procedure, 1908, in the same manner as if it were an order of the Court.]
17. Interim measures ordered by arbitral tribunal.- (1) Unless otherwise agreed by the parties, the arbitral tribunal may, at the request of a party, order a party to take any interim measure of protection as the arbitral tribunal may consider necessary in respect of the subject-matter of the dispute.(2) The arbitral tribunal may require a party to provide appropriate security in connection with a measure ordered under sub-section (1).