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 4] [Entire Act] Union of India - Section Section 43J in The Arbitration And Conciliation Act, 1996 43J. [ Norms for accreditation of arbitrators. [Substituted by Act No. 3 of 2021, dated 11.3.2021.] - The qualifications, experience and norms for accreditation of arbitrators shall be such as may be specified by the regulations.]
