Section 11(4)(a) in The Arbitration And Conciliation Act, 1996

Section 11(4)(a) in The Arbitration And Conciliation Act, 1996 ["Section 11(4)"] ["Section 11"] ["Complete Act"]

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Central Government Act

(a) a party fails to appoint an arbitrator within thirty days from the receipt of a request to do so from the other party; or