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Citedby 14 docs - [View All]
Clive Mills Ltd. vs Swalal Jain on 3 July, 1957
Trade Well, A Proprietorship Firm ... vs Indian Bank, A Body Corporate ... on 2 April, 2007
Sohan Lal And Others vs Amin Chand And Sons And ... on 22 August, 1973
Milkfood Ltd vs M/S Gmc Ice Cream (P) Ltd on 5 April, 2004
Union Of India (Uoi) vs South India Corporation Madras ... on 17 October, 1959

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[Section 14] [Complete Act]
Central Government Act
Section 14(3) in The Arbitration Act, 1940 1
(3) Where the arbitrators or umpire state a special case under clause (b) of section 13, the Court, after giving notice to the parties and hearing them, shall pronounce its opinion thereon and such opinion shall be added to, and shall form part of, the award.