Arbitration Act 1940

Contents
Sections	Particulars
	Preamble
	Preliminary
Section 1	Short Title Extent And commencement
Part I	Arbitration
Chapter I	General Provisions
Section 2	Definitions
Section 3	Receipt of written communications
Section 4	Waiver of right to object
Section 5	Extent of Judicial Intervention
Section 6	Administrative Assistance
Chapter II	Arbitration Agreement
Section 7	Arbitration Agreement
Section 8	Power of Refer Parties to Arbitration where there is an Arbitration Agreement
Section 9	Interim Measures Etc. By Court
Chapter III	Composition Of Arbitral Tribunal
Section 10	Number Of Arbitrators
Section 11	Appointment of Arbitrators
Section 12	Grounds For Challenge
Section 13	Challenge Procedure
Section 14	Failure Or Impossibility To Act
Section 15	Termination of Mandate And Substitution of Arbitrator
Chapter IV	Jurisdiction Of Arbitral Tribunals
Section 16	Competence of Arbitral Tribunal to rule on its Jurisdiction
Section 17	Interim measures ordered by Arbitral Tribunal
Chapter V	Conduct Of Arbitral Proceedings
Section 18	Equal treatment of parties
Section 19	Determination of rules of procedure
Section 20	Place of Arbitration
Section 21	Commencement of Arbitral Proceedings
Section 22	Language
Section 23	Statements of Claim And Defence
Section 24	Hearings and Written Proceedings
Section 25	Default of a party
Section 26	Expert appointment by Arbitral Tribunal
Section 27	Court Assistance in taking evidence
Chapter VI	Making of Arbitral Award and Termination of Proceedings
Section 28	Rules applicable to substance of dispute
Section 29	Decision making by Panel Of Arbitrators
Section 30	Settlement
Section 31	Form and contents Of Arbitral Award
Section 32	Termination of Proceedings
Section 33	Correction and Interpretation of Award; Additional Award
Chapter VII	Recourse Against Arbitral Award
Section 34	Application for setting aside Arbitral Award
Chapter VIII	Finality and Enforcement of Arbitral Awards
Section 35	Finality of Arbitral Awards
Section 36	Enforcement
Chapter IX	Appeals
Section 37	Appealable orders
Chapter X	Miscellaneous
Section 38	Deposits
Section 39	Lien on Arbitral Award And Deposits as to costs
Section 40	Arbitration Agreement not to be discharged by death of party thereto
Section 41	Provisions in case of insolvency
Section 42	Jurisdiction
Section 43	Limitations
Part II	Enforcement of Certain Foreign Awards
Chapter I	New York Convention Awards
Section 44	Definition
Section 45	Power of Judicial Authority to refer parties to Arbitration
Section 46	When Foreign Award Binding
Section 47	Evidence
Section 48	Conditions for enforcement of Foreign Awards
Section 49	Enforcement of Foreign Awards
Section 50	Appealable orders
Section 51	Saving
Section 52	Not to apply
Chapter II	Geneva Convention Awards
Section 53	Interpretation
Section 54	Power of Judicial Authority to refer parties to Arbitration
Section 55	Foreign Awards when binding
Section 56	Evidence
Section 57	Conditions for enforcement of Foreign Awards
Section 58	Enforcement of Foreign Awards
Section 59	Appealable Orders
Section 60	Saving
Part III	Conciliation
Section 61	Application and scope
Section 62	Commencement of conciliation proceedings
Section 63	Number of conciliators
Section 64	Appointment of conciliators
Section 65	Submission of statements to conciliator
Section 66	Conciliator not bound by certain enactments
Section 67	Role of Conciliator
Section 68	Administrative assistance
Section 69	Communication between conciliator and parties
Section 70	Disclosure of information
Section 71	Co-operation of parties with conciliator
Section 72	Suggestions by parties for settlement of dispute
Section 73	Settlement agreement
Section 74	Status of effect of settlement agreement
Section 75	Confidentiality
Section 76	Termination of conciliation proceedings
Section 77	Resort to arbitral or judicial proceedings
Section 78	Costs
Section 79	Deposits
Section 80	Role of conciliator in other proceedings
Section 81	Admissibility of evidence in other proceedings
Section 82	Power of high court to make rules
Section 83	Removal of difficulties
Section 84	Power to make rules
Section 85	Repeal and savings
Section 86	Repeal of ordinance 27 of 1996 and saving
	Sch. I Article I
	Sch. I Article II
	Sch. I Article III
	Sch. I Article IV
	Sch. I Article V
	Sch. I Article VI
	Sch. I Article VII
	Sch. I Article VIII
	Sch. I Article IX
	Sch. I Article X
	Sch. I Article XI
	Sch. I Article XII
	Sch. I Article XIII
	Sch. I Article XIV
	Sch. I Article XV
	Sch. I Article XVI
	Sch. II
	Sch. III Article 1
	Sch. III Article 2
	Sch. III Article 3
	Sch. III Article 4
	Sch. III Article 5
	Sch. III Article 6
	Sch. III Article 7
	Sch. III Article 8
	Sch. III Article 9
	Sch. III Article 10
	Sch. III Article 11