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Citedby 6 docs - [View All]
Narayan Prasad Lohia vs Nikunj Kumar Lohia & Ors. on 18 May, 2000
M/S Jindal Financial & Investment ... vs Prakash Industries Limited And ... on 30 July, 2001
Engineering Projects (India) ... vs Greater Noida Industrial ... on 29 July, 2004
Sri Ganesh Research Institute vs Union Of India (Uoi) And Ors. on 26 July, 2004
National Buildings Corporation ... vs Joydeep Paul on 15 March, 2011

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[Section 30] [Complete Act]
Central Government Act
Section 30(2) in The Arbitration And Conciliation Act, 1996
(2) If, during arbitral proceedings, the parties settle the dispute, the arbitral tribunal shall terminate the proceedings and, if requested by the parties and not objected to by the arbitral tribunal, record die settlement in the form of an arbitral award on agreed terms.