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Section 8(1) in The Arbitration And Conciliation Act, 1996 ["Section 8"] ["Complete Act"]
Citedby 67 docs - [View All]
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Central Government Act
(1) A judicial authority before which an action is brought in a matter which is the subject of an arbitration agreement shall, if a party so applies not later than when submitting his first statement on the substance of the dispute, refer the parties to arbitration.