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Section 11(3) in The Arbitration And Conciliation Act, 1996 ["Section 11"] ["Complete Act"]
Citedby 10 docs - [View All]
Grid Corporation Of Orissa Ltd. vs Aes Corporation And Ors. on 1 October, 2002
National Highways Authority Of ... vs Bumihiway Ddb Ltd. (Jv) & Ors on 25 September, 2006
Dr. Deepashree vs M/S. Sultan Chand And Sons on 22 September, 2008
M/S.North East Securities ... vs M/S.Sri Nageswara Chemicals And ... on 7 September, 2000
Herike Rice Mills vs State Of Punjab And Ors. on 3 December, 1997

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Central Government Act
(3) Failing any agreement referred to in sub- section (2), in an arbitration with three arbitrators, each party shall appoint one arbitrator, and the two appointed arbitrators, shall appoint the third arbitrator who shall act as the presiding arbitrator.