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Vindhya Telelinks Ltd. vs Bharat Sanchar Nigam Ltd. And Anr. on 31 January, 2003

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[Section 33] [Complete Act]
Central Government Act
Section 33(7) in The Arbitration And Conciliation Act, 1996
(7) Section 31 shall apply to a connection or interpretation of the arbitral award or to an additional arbitral award made under this section.
CHAP Recourse against arbitral award CHAPTER VII Recourse against arbitral award