Playlists in this Section

The Arbitration And Conciliation Act, 1996

Latest Uploaded Cases

infrastructure contract, arbitration law, metro rail

Chennai Metro Rail Limited Administrative Building Vs....

Supreme Court Of India 19-Oct-2023

Description

Legal Section

10. Number of arbitrators.—

(1) The parties are free to determine the number of arbitrators, provided that such number shall not be an even number.

(2) Failing the determination referred to in sub-section

(1), the arbitral tribunal shall consist of a sole arbitrator.

Advance Search Tool

💡 How to Get the Best Legal Answers:

1. Keep it simple: Frame your question in plain language.

2. Add scope: Tag @ a court, judge, year, or act section for accurate results.

3. Attach files: Upload a PDF only if you are using a private document.

🌍 Ask in your language: English • Hindi • Assamese • Bangla • Gujarati • Kannada • Malayalam • Marathi • Odia • Punjabi • Tamil • Telugu • Urdu

💡 New Advocate? Don’t worry! Working without senior support today? Turn on Client Advisory to get instant legal strategies, practical angles, and precedent-backed options for your client.