Section 48(1)(b) in The Arbitration And Conciliation Act, 1996

[Cites 0, Cited by 24] [Section 48(1)] [Section 48] [Entire Act]

Union of India - Subsection

Section 48(1)(b) in The Arbitration And Conciliation Act, 1996

(b)the party against whom the award is invoked was not given proper notice of the appointment of the arbitrator or of the arbitral proceedings or was otherwise unable to present his case; or

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Union of India - Subsection

Section 48(1)(b) in The Arbitration And Conciliation Act, 1996