Report No. 176
(40) Section 36: This deals with insertion of Schedule IV in the main Act where Chapter XI is introduced in Part I to deal with Fast Track Arbitration.
(Paragraph 2.38.2)
We recommend accordingly.
(Justice B.P. Jeevan Reddy)
Chairman
(Justice M.JagannadhaRao)
Vice-Chairman
(Dr.N.M.Ghatate)
Member
'(Mr.T.K.Viswanathan)
Member-Secretary
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