Report No. 76

10.4. Section 42.-

Several provisions of the Act require the giving of a notice; the procedure for giving a notice is laid down in section 42, which provides that any notice required by the Act to be served otherwise than through the court by a party to an arbitration agreement or by an arbitrator or umpire shall be served in the manner provided in the arbitration agreement, or if there is no such provision either by delivering it to the person on whom it is to be served, or by sending it by post in a letter addressed to that person or his usual or last known place of abode or business in India and registered under Chapter VI of the Indian Post Office Act, 1898, section 9(b), section 11(4) and section 14(1).