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Citedby 4 docs
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[Section 48] [Complete Act]
Central Government Act
Section 48(3) in The Arbitration And Conciliation Act, 1996
(3) If an application for the setting aside or suspension of the award has been made to a competent authority referred to in clause (e) of sub- section (1) the Court may, if it considers it proper, adjourn the decision on the enforcement of the award and may also, on the application of the party claiming enforcement of the award, order the other party to give suitable security.