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Section 11(8) in The Arbitration And Conciliation Act, 1996 ["Section 11"] ["Complete Act"]

Citedby 12 docs - [View All]

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Central Government Act
(8) The Chief' Justice or the person or institution designated by him, in appointing arbitrator, shall have due regaled to-
(a) any qualifications required of the arbitrator by the agreement of the parties and
(b) other considerations as are likely to secure the appointment of an independent, and impartial arbitrator.