Report No. 246
Amendments to the Arbitration and Conciliation Act 1996
Chapter I
Background to the Report
1. The Arbitration and Conciliation Act, 1996 (hereinafter the "1996 Act"), is an Act to consolidate and amend the law relating to domestic arbitration, international commercial arbitration and enforcement of foreign arbitral awards, and to define the law relating to conciliation and for matters connected therewith or incidental thereto.
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