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Citedby 14 docs - [View All]
Leela Hotels Ltd. vs Housing & Urban Dev.Corp.Ltd. on 15 November, 2011
India Trade Promotion ... vs International Amusement Limited on 16 July, 2007
# Housing And Urban Development vs $ Leela Hotels Ltd on 19 November, 2008
Been Partly Paid And Partly ... vs Been Partly Paid And Partly ... on 19 November, 2008
+ Efa (Os) 23/2011 & C.M. Appl. ... vs M/S. Morgan Securities & Credits ... on 23 May, 2012

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[Complete Act]
Central Government Act
Section 60 in The Arbitration And Conciliation Act, 1996
60. Saving. Nothing in this Chapter shall prejudice any rights which any person would have had of enforcing in India of any award or of availing himself in India of any award if this Chapter had not been enacted.
PART CONCILIATION PART III CONCILIATION