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Citedby 9 docs - [View All]
Nahar Allied Agencies vs Hindustan Petroleum Corporation ... on 10 December, 2004
Modi Rubber Ltd. vs Guardian International Corp. on 28 March, 2007
5 The Decision Of This Court That ... vs 6 The Hon'Ble Delhi High Court In ... on 9 April, 2013
Order vs 2 The Question To Be Determined In ... on 9 April, 2013
Vijay Kumar vs Bathinda Central Cooperative ... on 8 May, 2013

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[Complete Act]
Central Government Act
Section 82 in The Arbitration And Conciliation Act, 1996
82. Power of High Court to make rules. The High Court may make rules consistent with this Act as to all proceedings before the Court under this Act.