| Contents |
| Sections |
Particulars |
| |
Preamble |
| |
Preliminary |
| Section 1 |
Short Title Extent And commencement |
| Part I |
Arbitration |
| Chapter I |
General Provisions |
| Section 2 |
Definitions |
| Section 3 |
Receipt of written communications |
| Section 4 |
Waiver of right to object |
| Section 5 |
Extent of Judicial
Intervention |
| Section 6 |
Administrative Assistance |
| Chapter II |
Arbitration Agreement |
| Section 7 |
Arbitration Agreement |
| Section 8 |
Power of Refer Parties to Arbitration where there is an Arbitration Agreement |
| Section 9 |
Interim Measures Etc. By
Court |
| Chapter III |
Composition Of Arbitral Tribunal |
| Section 10 |
Number Of Arbitrators |
| Section 11 |
Appointment of Arbitrators |
| Section 12 |
Grounds For Challenge |
| Section 13 |
Challenge Procedure |
| Section 14 |
Failure Or Impossibility To
Act |
| Section 15 |
Termination of Mandate And Substitution of Arbitrator |
| Chapter IV |
Jurisdiction Of Arbitral Tribunals |
| Section 16 |
Competence of Arbitral Tribunal to rule on its Jurisdiction |
| Section 17 |
Interim measures ordered by Arbitral Tribunal |
| Chapter V |
Conduct Of Arbitral Proceedings |
| Section 18 |
Equal treatment of parties |
| Section 19 |
Determination of rules of procedure |
| Section 20 |
Place of Arbitration |
| Section 21 |
Commencement of Arbitral Proceedings |
| Section 22 |
Language |
| Section 23 |
Statements of Claim And Defence |
| Section 24 |
Hearings and Written Proceedings |
| Section 25 |
Default of a party |
| Section 26 |
Expert appointment by Arbitral Tribunal |
| Section 27 |
Court Assistance in taking evidence |
| Chapter VI |
Making of Arbitral Award and Termination of Proceedings |
| Section 28 |
Rules applicable to substance of dispute |
| Section 29 |
Decision making by Panel Of Arbitrators |
| Section 30 |
Settlement |
| Section 31 |
Form and contents Of Arbitral Award |
| Section 32 |
Termination of Proceedings |
| Section 33 |
Correction and Interpretation of Award; Additional Award |
| Chapter VII |
Recourse Against Arbitral Award |
| Section 34 |
Application for setting aside Arbitral Award |
| Chapter VIII |
Finality and Enforcement of Arbitral Awards |
| Section 35 |
Finality of Arbitral Awards |
| Section 36 |
Enforcement |
| Chapter IX |
Appeals |
| Section 37 |
Appealable orders |
| Chapter X |
Miscellaneous |
| Section 38 |
Deposits |
| Section 39 |
Lien on Arbitral Award And Deposits as to costs |
| Section 40 |
Arbitration Agreement not to be discharged by death of party thereto |
| Section 41 |
Provisions in case of insolvency |
| Section 42 |
Jurisdiction |
| Section 43 |
Limitations |
| Part II |
Enforcement of Certain Foreign Awards |
| Chapter I |
New York Convention Awards |
| Section 44 |
Definition |
| Section 45 |
Power of Judicial Authority to refer parties to Arbitration |
| Section 46 |
When Foreign Award Binding |
| Section 47 |
Evidence |
| Section 48 |
Conditions for enforcement of Foreign Awards |
| Section 49 |
Enforcement of Foreign Awards |
| Section 50 |
Appealable orders |
| Section 51 |
Saving |
| Section 52 |
Not to apply |
| Chapter II |
Geneva Convention Awards |
| Section 53 |
Interpretation |
| Section 54 |
Power of Judicial Authority to refer parties to Arbitration |
| Section 55 |
Foreign Awards when binding |
| Section 56 |
Evidence |
| Section 57 |
Conditions for enforcement of Foreign Awards |
| Section 58 |
Enforcement of Foreign Awards |
| Section 59 |
Appealable Orders |
| Section 60 |
Saving |
| Part III |
Conciliation |
| Section 61 |
Application and scope |
| Section 62 |
Commencement of conciliation proceedings |
| Section 63 |
Number of conciliators |
| Section 64 |
Appointment of conciliators |
| Section 65 |
Submission of statements to conciliator |
| Section 66 |
Conciliator not bound by certain enactments |
| Section 67 |
Role of Conciliator |
| Section 68 |
Administrative assistance |
| Section 69 |
Communication between conciliator and parties |
| Section 70 |
Disclosure of information |
| Section 71 |
Co-operation of parties with conciliator |
| Section 72 |
Suggestions by parties for settlement of dispute |
| Section 73 |
Settlement agreement |
| Section 74 |
Status of effect of settlement agreement |
| Section 75 |
Confidentiality |
| Section 76 |
Termination of conciliation proceedings |
| Section 77 |
Resort to arbitral or judicial proceedings |
| Section 78 |
Costs |
| Section 79 |
Deposits |
| Section 80 |
Role of conciliator in other proceedings |
| Section 81 |
Admissibility of evidence in other proceedings |
| Section 82 |
Power of high court to make rules |
| Section 83 |
Removal of difficulties |
| Section 84 |
Power to make rules |
| Section 85 |
Repeal and savings |
| Section 86 |
Repeal of ordinance 27 of 1996 and saving |
| |
Sch. I Article I |
|
Sch. I Article II |
| |
Sch. I Article III |
| |
Sch. I Article IV |
| |
Sch. I Article V |
| |
Sch. I Article VI |
| |
Sch. I Article VII |
| |
Sch. I Article VIII |
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Sch. I Article IX |
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Sch. I Article X |
| |
Sch. I Article XI |
| |
Sch. I Article XII |
| |
Sch. I Article XIII |
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Sch. I Article XIV |
| |
Sch. I Article XV |
| |
Sch. I Article XVI |
| |
Sch. II |
| |
Sch. III Article 1 |
| |
Sch. III Article 2 |
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Sch. III Article 3 |
| |
Sch. III Article 4 |
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Sch. III Article 5 |
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Sch. III Article 6 |
| |
Sch. III Article 7 |
| |
Sch. III Article 8 |
| |
Sch. III Article 9 |
| |
Sch. III Article 10 |
| |
Sch. III Article 11 |
