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 72] [Section 31] [Entire Act] Union of India - Subsection Section 31(1) in The Arbitration And Conciliation Act, 1996 (1)An arbitral award shall be made in writing and shall be signed by the members of the arbitral tribunal.
