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Citedby 52 docs - [View All]
M/S. Power Grid Corporation vs M/S. Klen And Marshalls on 8 April, 2010
M/S. Power Grid Corporation vs M/S. Klen And Marshalls on 8 April, 2010
Futuristics Offshore Services ... vs Oil And Natural Gas Corporation ... on 28 September, 2012
Y. Bhaskara Raju vs Union Of India (Uoi) And Ors. on 5 October, 2007
M/S. Amk &Amp; Co. Rep. By Its ... vs Deputy Chief Materials Manager on 8 December, 2011

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[Complete Act]
Central Government Act
Section 74 in The Arbitration And Conciliation Act, 1996
74. Status and effect of settlement agreement. The settlement agreement shall have the same status and effect as if it is an arbitral award on agreed terms on the substance of the dispute rendered by an arbitral tribunal under section 30.