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Section 12(2) in The Arbitration And Conciliation Act, 1996 ["Section 12"] ["Complete Act"]
Citedby 6 docs - [View All]
Mr. Hasmukhlal H. Doshi & Another vs Mr. Justice M.L. Pendse & Others on 17 April, 2000
Ajay Traders vs Birla Jute Industries Ltd. And ... on 27 November, 2003
M/S. Anuptech Equipments Private ... vs M/S. Ganpati Co-Op. Housing ... on 30 January, 1999
Narasiyana Venkappa vs P. Thimmappa And Ors. on 7 November, 1958
Seth Balakisonlal Jankiprasad vs The Debt Conciliation Board By Its ... on 27 March, 1940

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Central Government Act
(2) An arbitrator, from the time of his appointment and throughout the arbitral proceedings, shall, without delay, disclose to the parties in writing any circumstances referred to in sub section (1) unless they have already been informed of them by him.