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Continue to ChatArbitration and Conciliation Act, 1996 - Section 11 - Appointment of an arbitrator - In a case where the notice invoking arbitration is issued prior to the Amendment Act, 2015 and the application under Section 11 for appointment of an arbitrator is made post Amendment Act, 2015, the provisions of pre-Amendment Act, 2015 shall be applicable and not the Amendment Act, 2015 https://sclaw.in/2023/05/11/arbitration-and-conciliation-act-1996-section-11-appointment-of-an-arbitrator-in-a-case-where-the-notice-invoking-arbitration-is-issued-prior-to-the-amendment-act-2015-and-the-application-unde/