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Section 3(2) in The Arbitration And Conciliation Act, 1996 [
"Section 3"
] [
"Complete Act"
]
Citedby 4 docs
M/S.Bhairab Karmakar And ... vs Subhas Ghosh on 8 August, 2008
M/S.Bhairab Karmakar And ... vs Sarbari Biswas on 8 August, 2008
Harinarayan G. Bajaj vs Rajesh Meghani & Anr on 6 December, 2004
Rattan Singh Associates (P) Ltd. vs Gill Power Generation Company ... on 4 January, 2007
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Central Government Act
(2) The communication is deemed to have been received on the day it is so delivered.