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International Investor Kcsc vs Sanghi Polyesters Ltd. on 9 September, 2002
Cinergy Corporation Pte Ltd vs National Agricultural ... on 19 September, 2012
Cinergy Corporation Pte Ltd vs National Agricultural ... on 19 September, 2012
Glencore Grain Rotterdam B.V vs 2. If The Issue No.1 Is Decided In ... on 27 November, 2008
Centrotrade Minerals And Metals ... vs Hindustan Copper Ltd. on 10 March, 2004

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[Section 48(1)] [Section 48] [Complete Act]
Central Government Act
Section 48(1)(a) in The Arbitration And Conciliation Act, 1996
(a) the parties to tic agreement referred to in section 44 were, under the law applicable to them, under some incapacity. or the said agreement is not valid under the law to which the parties have subjected it or, failing any indication thereon, under the law of the country where the award was made; or