Section 1 — Short title and commencement.

The India International Arbitration Centre Act, 2019
(1) (1) This Act may be called the 1 [India International Arbitration Centre] Act, 2019. (2) It shall be deemed to have come into force on the 2nd March, 2019.

Official Hindi (PDF) ↗

Open in Lexace · Ask the AI about this section

All sections Next ›


Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.