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Citedby 15 docs - [View All]
M/S. Kalyan Constructions, Plot ... vs M/S. Kayson Constructions ... on 31 August, 2007
Malaysian Airlines Systems Bhd ... vs M/S. Stic Travels (P) Ltd on 30 November, 2000
Msa Nederland B.V vs M/S. Larsen & Toubro Ltd on 29 November, 2005
Alva Aluminium Ltd.Bangkok vs Gabriel India Limited on 16 November, 2010
Ms.Bhagyanagar Metals ... vs Bharath Sanchar Nigam ... on 27 February, 2004

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[Section 11] [Complete Act]
Central Government Act
Section 11(9) in The Arbitration And Conciliation Act, 1996
(9) In the case of appointment of sole or third arbitrator in an intenational commercial arbitration, the Chief Justice of India or the person or institution designated by him may appoint an arbitrator of a nationality other than the nationalities of the
parties where the parties belong to different nationalities.