Report No. 176

4. Amendment of section 6

In section 6 of the principal Act, the words", or the arbitral tribunal with the consent of the parties," shall be omitted.

5. Amendment of section 7

In section 7 of the principal Act, in sub-section (4), in clause (b), for the words "an exchange of letters", the words "any written communication by one party to another and accepted expressly or by implication by the other party, an exchange of letters" shall be substituted.