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 43M] [Entire Act] Union of India - Subsection Section 43M(4) in The Arbitration And Conciliation Act, 1996 (4)There shall be a Secretariat to the Council consisting of such number of officers and employees as may be prescribed by the Central Government.
