Report No. 176

High Court for purposes of this Chapter

43 D. The references to 'High Court' in sections 43B and 43C shall be construed as a reference to the High Court within whose territorial limits, the principal civil court or the court of the principal Judge of the City Civil Court referred to in clause (e) of sub-section (1) of section 2 ,as the case may be, is situated."

The Commission recommends the insertion of the following Fourth Schedule (referred to as the Fast Track Arbitration) after the Third Schedule to the principal Act:

After the Third Schedule to the principal Act, the following Schedule shall be inserted namely:-