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Section 4 in The Arbitration Act, 1940 1 ["Complete Act"]

Citedby 388 docs - [View All]

Saurashtra Chemicals Ltd. And ... vs Hon''Ble Mr. Justice K. ... on 13 May, 2005

V/O Tractor Export, Moscow vs M/S. Tarapore & Company & Anr on 28 October, 1969

Suraj Mal And Another vs Ram Singh And Others on 7 August, 1986

S.N. Malhotra And Sons vs Airport Authority Of India And ... on 1 April, 2008

Lakhani And Co. vs National Textile Corporation And ... on 8 April, 1981


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Central Government Act
4. Agreement that arbitrators be appointed by the third party. The parties to an arbitration agreement may agree that any reference thereunder shall be to an arbitrator or arbitrators to be appointed by a person designated in the agreement either by name or as the holder for the time being of any office or appointment.