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 36] [Entire Act] State of Madhya Pradesh - Subsection Section 36(3) in Madhya Pradesh Arbitration Centre (Domestic and International) Rules, 2019 (3)The arbitral award shall state the reasons upon which it is based, unless the award is an Arbitral Award on agreed terms.
