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[Cites 0, Cited by 25] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(3) in The Arbitration And Conciliation Act, 1996

(3)If, under this section or sub-section (3) of section 13, an arbitrator withdraws from his office or a party agrees to the termination of the mandate of an arbitrator, it shall not imply acceptance of the validity of any ground referred to in this section or sub-section (3) of section 12.