Section 33(1)(b) in The Arbitration And Conciliation Act, 1996

[Cites 0, Cited by 12] [Section 33(1)] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(1)(b) in The Arbitration And Conciliation Act, 1996

(b)if so agreed by the parties, a party, with notice to the other party, may request the arbitral tribunal to give an interpretation of a specific point or part of the award.

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Union of India - Subsection

Section 33(1)(b) in The Arbitration And Conciliation Act, 1996