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The Arbitration and Conciliation Act, 1996 17. Interim measures ordered by arbitral tribunal. 1. Unless otherwise agreed by the parties, the arbitral tribunal may, at the request of a party, order a party it) take any interim measure of protection as the arbitral tribunal may consider necessary in respect of the subject matter of the dispute. 2. The arbitral tribunal may require a party to provide appropriate security in connection with a measure ordered under sub- section (1).    |
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