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Section 2(1)(g) in The Arbitration And Conciliation Act, 1996 ["Section 2(1)"] ["Section 2"] ["Complete Act"]
Citedby 1 docs
Indusind Bank Ltd. vs Gadadhar Banerjee on 1 April, 2010

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Central Government Act
(g) " legal representative" means a person who in law represents the estate of a deceased person, and includes any person who intermeddles with the estate of the deceased, and, where a party acts in a representative character, the person on whom the estate devolves on the death of the party so acting;