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[Cites 0, Cited by 89] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(3) in The Arbitration And Conciliation Act, 1996

(3)Notwithstanding sub-section (1) or sub-section (2), the arbitral tribunal may, unless otherwise agreed by the parties, meet at any place it considers appropriate for consultation among its members, for hearing witnesses, experts or the parties, or for inspection of documents, goods or other property.