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Section 9(ii)(e) in The Arbitration And Conciliation Act, 1996 ["Section 9(ii)"] ["Section 9"] ["Complete Act"]

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Central Government Act
(e) such other interim measure of protection as may appear to the Court to be just and convenient, and the Court shall have the same power for making orders as it has for the purpose of, and in relation to, any proceedings before it. CHAP Composition of arbitral tribunal CHAPTER III Composition of arbitral tribunal