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Section 7(2) in The Arbitration And Conciliation Act, 1996 [
"Section 7"
] [
"Complete Act"
]
Citedby 4 docs
Thirumuruga Kirupananda Variyar vs M/S.Sahu Trust on 18 October, 2008
M. Chandrasekhar Rao And Another vs Fortis Financial Services ... on 27 April, 2001
Jeweltouch (India) Pvt. Ltd. vs Naheed Hafeez Quraishi And Ors. on 25 January, 2008
M/S Roshin Lal Gupta & Sons Pvt. ... vs Delhi Tourism & Transportation ... on 6 March, 2009
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Central Government Act
(2) An arbitration agreement may be in the form of an arbitration clause in a contract or in the form of a separate agreement.