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Section 11(8)(b) in The Arbitration And Conciliation Act, 1996 [
"Section 11(8)"
] [
"Section 11"
] [
"Complete Act"
]
Citedby 2 docs
R.George Pereira vs St.Joseph''S International ... on 8 May, 2009
Ajay Traders vs Birla Jute Industries Ltd. And ... on 27 November, 2003
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Central Government Act
(b) other considerations as are likely to secure the appointment of an independent, and impartial arbitrator.