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Section 11(7) in The Arbitration And Conciliation Act, 1996 [
"Section 11"
] [
"Complete Act"
]
Citedby 17 docs - [
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Apeejay Oxford Bookstores ... vs Hotel Leela Venture Limited on 10 May, 2007
Punjab Agro Industries ... vs Rajan Mittal & Associates & Others on 8 January, 2010
M/S Bhagyanagar Metals Ltd., ... vs Bharat Sanchar Nigam Ltd., Bombay on 27 February, 2004
Universal Construction And ... vs Garhwal Mandal Vikas Nigam Ltd. ... on 8 October, 2003
Manish Engineering Enterprises vs The Managing Director, Indian ... on 25 January, 2008
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Central Government Act
(7) A decision on a matter entrusted by sub- section (4) or sub- section (5) or sub section (6) to the Chief Justice or the person or institution designated by him is final.