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Section 2(7) in The Arbitration And Conciliation Act, 1996 [
"Section 2"
] [
"Complete Act"
]
Citedby 6 docs - [
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Bhatia International vs Bulk Trading S. A. & Anr on 13 March, 2002
M/S. Centrotrade Minerals & ... vs Hindustan Copper Ltd on 9 May, 2006
M/S Shin Satellite Public Company ... vs M/S Jain Studios Limited on 3 October, 2008
M/S Shin Satellite Public Company ... vs M/S Jain Studios Limited on 3 October, 2008
M/S Shin Satellite Public Company ... vs M/S Jain Studios Limited on 3 October, 2008
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Central Government Act
(7) An arbitral award made under this, Part shall be considered as a domestic award.