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The India International Arbitration Centre Act, 2019

[Act No. 17 of 2019]

[26th July, 2019.]

Contents
Title India International Arbitration Centre Act, 2019
Sections Particulars
Chapter I Preliminary
1. Short title and commencement
2. Definitions
Chapter II Establishment and Incorporation of India International Arbitration Centre
3. Establishment and incorporation of India International Arbitration Centre
4. Declaration of India International Arbitration Centre as an institution of national importance
5. Composition of Centre
6. Terms and conditions, etc., of Chairperson and Members
Chapter III Acquisition and Transfer of Undertakings of Society
7. Transfer and vesting
8. General effect of vesting
9. Liability prior to specified date
10. Power of Central Government to direct vesting of undertaking in Centre
11. Management, etc., of undertakings
12. Duties of persons in charge of management of undertakings to deliver all assets
13. Certain powers of Central Government or Centre
14. Objects of Centre
15. Functions of Centre
16. Vacancies, etc., not to invalidate proceedings of Centre
17. Resignation of Members
18. Removal of Members
19. Committees of Centre
20. Meetings of Centre
21. Chief Executive Officer
22. Delegation of powers
23. Secretariat
Chapter IV Finance, Accounts and Audit
24. Grants by Central Government
25. Fund of Centre
26. Accounts and audit
27. Assessment of assets and liabilities of undertaking
Chapter V Chamber of Arbitration and Arbitration Academy
28. Chamber of Arbitration
29. Arbitration Academy
Chapter VI Miscellaneous
30. Power to make rules
31. Power to make regulations
32. Laying of rules and regulations
33. Protection of action taken in good faith
34. Power to remove difficulty
35. Repeal and savings


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