Mobile View
Main Search Forums Advanced Search Disclaimer
Citedby 3 docs
The State Of Bihar vs Texmaco Limited on 8 January, 2007
Kalinga Mining Corporation And ... vs Arbind Construction Company Pvt. ... on 4 January, 2007
Present: Shri Vishal Gupta, ... vs Shri Puneet Jindal, Advocate, For ... on 15 February, 2010

Loading...
User Queries
[Section 11(4)] [Section 11] [Complete Act]
Central Government Act
Section 11(4)(b) in The Arbitration And Conciliation Act, 1996
(b) the two appointed arbitrators fail to agree on the third arbitrator within thirty days from the date of their appointment, the appointment shall be made upon request of a party, by the chief justice or any person or institution designated by him.