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Section 11(6)(b) in The Arbitration And Conciliation Act, 1996 [
"Section 11(6)"
] [
"Section 11"
] [
"Complete Act"
]
Citedby 3 docs
Nirmal Rani And Others vs Kirpal Singh And Others on 4 May, 2010
M/S. Hindustan Antibiotics Ltd. vs M/S. Hindustan Max Gb Ltd. on 19 March, 2001
Union Of India vs Builders Corporation Pvt. Ltd. on 19 August, 2009
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Central Government Act
(b) the parties, or the two appointed arbitrators, fail to reach an agreement expected of them under that procedure; or