LexSection 119 — Under the Arbitration Act, 1940 (10 of 1940),
Limitation Act, 1963
Under the Arbitration Act, 1940 (10 of 1940),— (a) for the filing in court of an award; Thirty days. The date of service of the notice of the making of the award; (b) for setting aside an award or getting an award remitted for reconsideration. Thirty days. The date of service of the notice of the filing of the award.Open in Lexace · Ask the AI about this section