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[Cites 0, Cited by 8] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(3) in The Arbitration Act, 1940

(3)Where an arbitration agreement provides for the appointment of more arbitrators than three, the award of the majority, or if the arbitrators are equally divided in their opinions, the award of the umpire shall, unless the arbitration agreement otherwise provides, prevail.