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Report No. 76

4.4. Section 13(b).-

Under section 13(b), the arbitrators or umpire have a power to state a special case for the opinion of the court on any question of law involved, or state an award, wholly or in part, in the form of special case for the opinion of the court. Being an important provision, this requires some discussion.



Arbitration Act, 1940 Back




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