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Citedby 8 docs - [View All]
Tarun Kr. Jain, Sole Proprietor vs M.C.D on 18 April, 2011
Tarun Kr. Jain, Sole Proprietor vs M.C.D on 18 April, 2011
Ahluwalia Contracts (India) Ltd. vs Housing And Urban Development ... on 30 November, 2007
Alcove Industries Ltd. vs Oriental Structural Engineers ... on 28 December, 2007
Bank Bandhu Co-Operative Group ... vs Manasvi Construction Engineers ... on 31 August, 1999

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[Section 14(1)] [Section 14] [Complete Act]
Central Government Act
Section 14(1)(b) in The Arbitration And Conciliation Act, 1996
(b) he withdraws from his office or the parties agree to the termination of his mandate.