Report No. 76

1.25. Scheme.-

The scheme of the Act is, to deal first with arbitration without intervention of a Court (Chapter II) then to deal with arbitration with intervention of a court where there is no suit pending (Chapter III), and then to cover arbitration in suits (Chapter IV). Provisions which are common to all the three kinds of arbitration constitute the remaining portion of the Act (Chapters V to VII and the Schedules).