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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Madhya Pradesh - Subsection

Section 36(2) in Madhya Pradesh Arbitration Centre (Domestic and International) Rules, 2019

(2)For the purposes of sub-rule (1), in arbitral proceeding with more than one arbitrator, the signatures of the majority of all the members of the Tribunal shall be sufficient so long as the reason for any omitted signature is stated.