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[Cites 0, Cited by 12] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(2) in The Arbitration Act, 1940

(2)An application under sub-section (1) may be made by any party to the reference unless the fees demanded have been fixed by written agreement between him and the arbitrator or umpire, and the arbitrator or umpire shall be entitled to appear and be heard on any such application.