Section 2(1)(f)(iii) in The Arbitration And Conciliation Act, 1996

Section 2(1)(f)(iii) in The Arbitration And Conciliation Act, 1996 ["Section 2(1)(f)"] ["Section 2(1)"] ["Section 2"] ["Complete Act"]

Central Government Act

(iii) a company or ail association or a body of individuals whose central management and control is exercised in any country other than India; or