Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Madhya Pradesh - Subsection

Section 36(6) in Madhya Pradesh Arbitration Centre (Domestic and International) Rules, 2019

(6)The Tribunal may, at any time during the arbitral proceedings, make an interim Arbitral Award on any matter with respect to which it, may make a final Arbitral Award.