Section 34(2)(v) in The Arbitration And Conciliation Act, 1996

[Cites 0, Cited by 56] [Section 34(2)] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(2)(v) in The Arbitration And Conciliation Act, 1996

(v)the composition of the arbitral tribunal or the arbitral procedure was not in accordance with the agreement of the parties, unless such agreement was in conflict with a provision of this Part from which the parties cannot derogate, or, failing such agreement, was not in accordance with this Part; or

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Union of India - Subsection

Section 34(2)(v) in The Arbitration And Conciliation Act, 1996