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The Board Of Trustees Of The vs M/S.X Press Container Line (Uk) ... on 9 October, 2007
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Rajnigandha Cooperative Group ... vs M/S Chand Construction Co. And ... on 20 September, 2001
Visa Steel Ltd vs Durgapur Projects Ltd on 21 December, 2011
Vipul Agarwal vs Atul Kanodia And Co. on 7 March, 2003

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[Section 16] [Complete Act]
Central Government Act
Section 16(5) in The Arbitration And Conciliation Act, 1996
(5) The arbitral tribunal shall decide on a plea referred to in sub section (2) or subsection (3) and, where the arbitral tribunal takes a decision rejecting the plea, continue with die arbitral proceedings and make an arbitral award.