Report No. 246

Amendment of Section 20

12. In section 20, delete the word "Place" and add the words "Seat and Venue" before the words "of arbitration".

(i) In sub-section (1), after the words "agree on the" delete the word "place" and add words "seat and venue"

(ii) In sub-section (3), after the words "meet at any" delete the word "place" and add word "venue".

[Note: The departure from the existing phrase "place" of arbitration is proposed to make the wording of the Act consistent with the international usage of the concept of a "seat" of arbitration, to denote the legal home of the arbitration. The amendment further legislatively distinguishes between the "[legal] seat" from a "[mere] venue" of arbitration.]