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 1] [Section 31A(2)] [Section 31A] [Entire Act] Union of India - Subsection Section 31A(2)(a) in The Arbitration And Conciliation Act, 1996 (a)the general rule is that the unsuccessful party shall be ordered to pay the costs of the successful party; or