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Section 11(2) in The Arbitration And Conciliation Act, 1996 ["Section 11"] ["Complete Act"]

Citedby 8 docs - [View All]

Ratnabhai Kajabhai Patel vs State Of Gujarat on 27 August, 2002

Hbhl-Vks (J.V.) vs Union Of India (Uoi) And Ors. ... on 31 August, 2006

Standard Corrosion Controls Pvt. ... vs Sarku Engineering Services Sdn ... on 11 November, 2008

Dr. Deepashree vs M/S. Sultan Chand And Sons on 22 September, 2008

M/S. Anuptech Equipments Private ... vs M/S. Ganpati Co-Op. Housing ... on 30 January, 1999


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Central Government Act
(2) Subject to sub- section (6), the parties are free to agree on a procedure for appointing the arbitrator or arbitrators.