 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
The Arbitration and Conciliation Act, 1996 22. Language. 1. The parties are free to agree upon the language or languages to be used in the arbitral proceedings. 2. Failing any agreement referred to in sub-section (1), the arbitral tribunal shall determine the language or languages to he used in the arbitral proceedings. 3. The agreement or determination, unless otherwise specified shall apply to any written statement by a party, any hearing and any arbitral award, decision or other communication by the arbitral tribunal. 4. The arbitral tribunal may order that any documentary evidence shall be accompanied by a translation into the language or languages agreed upon by the parties or determined by the arbitral tribunal.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back