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] [Section 33] [Entire Act] State of Uttar Pradesh - Subsection Section 33(1) in The U.P. Godam Niyamavali, 1972 (1)In the conduct of proceedings before them the Board of Arbitrators shall, as far as possible, follow the procedure laid down in the [Indian Arbitration Act, 1940] [See now Arbitration and Conciliation Act, 1996 (Act No. 26 of 1996).].
