Main Search Forums Advanced Search Disclaimer
Section 2(5) in The Arbitration And Conciliation Act, 1996 ["Section 2"] ["Complete Act"]
Citedby 5 docs
Olex Focas Pvt. Ltd. & Anr. vs Skoda Export Company Ltd. & Anr. on 5 November, 1999
Marriott International Inc. & ... vs Ansal Hotels Limited & ... on 5 July, 2000
Marriott International Inc. And ... vs Ansal Hotels Ltd. & Another on 13 September, 1999
M/S. Centrotrade Minerals & ... vs Hindustan Copper Ltd on 9 May, 2006
Venture Global Engineering vs Satyam Computer Services Ltd. & ... on 10 January, 2008

Loading...
Central Government Act
(5) Subject to the provisions of sub- section (4), and save in so, far as is otherwise provided by any law for the time being in force or in any agreement in force between India and any other country or countries. this Part shall apply to all arbitrations and to all proceedings relating thereto.
Construction of references.