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Citedby 54 docs - [View All]
The Chief Administrator, ... vs Prabartak Commercial ... on 6 August, 1974
The Government Of Tamil Nadu vs M/S. Nilakantan &Amp; Brothers on 29 July, 2005
The Government Of Tamil Nadu vs M/S. Nilakantan & Brothers on 29 July, 2005
State Of Kerala And Anr. vs V.M. Kuriakose And Ors. on 14 August, 2002
Radha Kishna And Anr. vs Natmal Bubna on 20 December, 1962

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[Section 39(1)] [Section 39] [Complete Act]
Central Government Act
Section 39(1)(vi) in The Arbitration Act, 1940 1
(vi) setting aside or refusing to set aside an award; Provided that the provisions of this section shall not apply to any order passed by a Small Cause Court.