Report No. 76

4.9. Section 13(b.- Statement of case.-

So far as is material, section 21 of the English Act of 1950 provides as follows:-

"An arbitrator or umpire may, and shall, if so directed by the High Court, state-(a) any question of law arising in the course of the reference; or (b) any award or any part of an award, in the form of a special case for the decision of the High Court."