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[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(2)(a) in New Delhi International Arbitration Centre Act, 2019

(a)the manner of the conduct of arbitration and other forms of alternative dispute resolution mechanism under clause (a) of section 15;
(aa)the time and place and the rules of procedure to be observed in regard to the transaction of business of the Committee at the meetings including the quorum under sub-section (3) of section 19;