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Citedby 2 docs
Aimutty vs The Special Deputy Collector on 27 September, 2010
2 Dharmendra S/O Mahavirchand ... vs 8 M/S Paras on 29 June, 2011
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[
Section 26(1)
] [
Section 26
] [
Complete Act
]
Central Government Act
Section 26(1)(a) in The Arbitration And Conciliation Act, 1996
(a) appoint one or more expert to report to it on specific issues to be determined by the arbitral tribunal, and