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Report No. 76

Chapter 4

Powers of the Arbitrator

4.1. Section 13(a.- Power to administer oath.-

The powers of the arbitrator or umpire are dealt with in section 13, which applies unless a different intention is expressed in the agreement. Clause (a) confers on the arbitrator power to administer oath to the parties and witnesses.



Arbitration Act, 1940 Back




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