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Narain Industries Through Its ... vs Diamond Cements, Proprietor, ... on 28 June, 2004
M/S Reva Electric Car Co.P.Ltd. vs M/S Green Mobil on 25 November, 2011
Das Lagerway Wind Turbines Ltd. vs Cynosure Investments Private ... on 21 March, 2007
National Insurance Co. Ltd. vs M/S. Boghara Polyfab Pvt.Ltd. on 18 September, 2008
M/S Anjuman Taraqqi Urdu (Hind) vs M/S Vardhman Yarns & Threads Ltd on 2 February, 2012
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Section 16
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Central Government Act
Section 16(1)(a) in The Arbitration And Conciliation Act, 1996
(a) an arbitration clause which forms part of a contract shall be treated as an agreement independent of the other terms of the contract; and