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Section 2(4) in The Arbitration And Conciliation Act, 1996 ["Section 2"] ["Complete Act"]
Citedby 12 docs - [View All]
M/S. Anuptech Equipments Private ... vs M/S. Ganpati Co-Op. Housing ... on 30 January, 1999
The State Of Tamil Nadu, Rep. By The ... vs R. Sundaram, Contractor And Anr. on 23 December, 2005
North Eastern Electric Power ... vs S. Marbaniang on 26 April, 2006
Olex Focas Pvt. Ltd. & Anr. vs Skoda Export Company Ltd. & Anr. on 5 November, 1999
The Management Committee Of ... vs Mr. Vijay Kumar And Ors. on 4 April, 2002

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Central Government Act
(4) This Part except sub- section (1) of section 40, sections 41 and 43 shall apply to every arbitration under any other enactment for the time being in force, as if the arbitration were pursuant to an arbitration agreement and as if that other enactment were an arbitration agreement, except in so far as the provisions of this Part, are inconsistent with that other enactment or with any rules made thereunder.