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[Cites 0, Cited by 5] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(3) in The Arbitration And Conciliation Act, 1996

(3)Upon termination of the arbitral proceedings, the arbitral tribunal shall render an accounting to the parties of the deposits received and shall return any unexpended balance to the party or parties, as the case may be.