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Section 11(6)(c) in The Arbitration And Conciliation Act, 1996 ["Section 11(6)"] ["Section 11"] ["Complete Act"]

Citedby 2 docs

M/S S.P. Singla Constructions vs U.O.I. And Ors on 4 December, 2008

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Central Government Act
(c) a person, including an institution, fails to perform any function entrusted him or it under that procedure, a party may request the Chief Justice or any person or institution designated by him take the necessary measure, unless the agreement on the appointment procedure provides other means for securing the appointment.