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 7] [Section 29A] [Entire Act] Union of India - Subsection Section 29A(8) in The Arbitration And Conciliation Act, 1996 (8)It shall be open to the Court to impose actual or exemplary costs upon any of the parties under this section.
