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arbitration
arbitration and conciliation act, 1996
arbitration and conciliation act
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arbitration act 1996 doctypes: laws 31
"arbitration and conciliation act 1996 "
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32\
section 32(1)
arbitration and conciliation act 1996 doctypes: laws
arbitration and conciliation doctypes:laws
"arbitration and conciliation"
"arbitration and conciliation act" 1996
arbitration act doctypes:laws
[
Section 32
] [
Complete Act
]
Central Government Act
Section 32(1) in The Arbitration And Conciliation Act, 1996
(1) The arbitral proceedings shall be terminated by the final arbitral award or by an order of the arbitral tribunal under sub- section (2).