Section 2(1)(f)(i) in The Arbitration And Conciliation Act, 1996

Section 2(1)(f)(i) in The Arbitration And Conciliation Act, 1996 ["Section 2(1)(f)"] ["Section 2(1)"] ["Section 2"] ["Complete Act"]

Central Government Act

(i) an individual who is a national of, or habitually resident in, any country other than India; or