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[Section 48(1)] [Section 48] [Complete Act]
Central Government Act
Section 48(1)(c) in The Arbitration And Conciliation Act, 1996
(c) the award deals with a difference not contemplated by or not failing within the terms of the submission to arbitration, or it contains decisions on matters beyond the scope of the submission to arbitration: Provided that, if the decisions on matter submitted to arbitration can be separated from those not so submitted, that pail of the award which contains decisions on matters submitted to arbitration may be enforced; or