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[Cites 0, Cited by 76] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(3) in The Arbitration And Conciliation Act, 1996

(3)All statements, documents or other information supplied to, or applications made to the arbitral tribunal by one party shall be communicated to the other party, and any expert report or evidentiary document on which the arbitral tribunal may rely in making its decision shall be communicated to the parties.