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Citedby 3 docs
Mr.Ramasamy Athappan vs The Secretariat Of The Court on 29 October, 2008
Tamil Nadu Electricity Board vs M/S.Videocon Power Limited on 27 January, 2009
Tamil Nadu Electricity Board vs M/S.Videocon Power Limited on 27 January, 2009

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[Section 50] [Complete Act]
Central Government Act
Section 50(2) in The Arbitration And Conciliation Act, 1996
(2) No second appeal shall lie from an order passed in appeal under this section, but nothing in this section shall affect or take away any right to appeal to the Supreme Court.