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Section 9(ii)(a) in The Arbitration And Conciliation Act, 1996 [
"Section 9(ii)"
] [
"Section 9"
] [
"Complete Act"
]
Citedby 4 docs
M/S Shin Satellite Public Company ... vs M/S Jain Studios Limited on 3 October, 2008
M/S Shin Satellite Public Company ... vs M/S Jain Studios Limited on 3 October, 2008
M/S Shin Satellite Public Company ... vs M/S Jain Studios Limited on 3 October, 2008
National Highways Authority Of ... vs China Coal Construction Group ... on 23 January, 2006
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Central Government Act
(a) the preservation, interim custody or sale of any goods which are the subject- matter of the arbitration agreement;