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Section 7(5) in The Arbitration And Conciliation Act, 1996 [
"Section 7"
] [
"Complete Act"
]
Citedby 10 docs - [
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M.R. Engineers & Contractors Pvt. ... vs Som Datt Builders Ltd. on 7 July, 2009
Shivani Handloom Wcs Ltd vs Union Of India on 31 May, 2010
Ramco Super Leathers Ltd. And Anr. vs Associates India Financial ... on 21 August, 2003
Svapn Constructions vs Idpl Employees Cooperative Group ... on 20 December, 2005
Groupe Chimique Tunisien Sa vs Southern Petrochemicals ... on 24 May, 2006
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Central Government Act
(5) The reference in a contract to a document containing an arbitration clause constitutes an arbitration agreement if the contract is in writing and the reference is such as to make that arbitration clause part of the contract.