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[Cites 0, Cited by 35] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(13) in The Arbitration And Conciliation Act, 1996

(13)An application made under this section for appointment of an arbitrator or arbitrators shall be disposed of by the arbitral institution within a period of thirty days from the date of service of notice on the opposite party.