Main Search Forums Advanced Search Disclaimer
Section 28(3) in The Arbitration And Conciliation Act, 1996 ["Section 28"] ["Complete Act"]
Citedby 32 docs - [View All]
Municipal Corporation Of Greater ... vs Prestress Products (India) on 26 August, 2002
Premium Agro Exports Limited vs The Jute Corporation Of India ... on 19 February, 2010
Railway Board Through Its ... vs Punjab State Electricity Board ... on 27 November, 2009
Jai Singh vs Dda And Others on 4 September, 2008
Steel Authority Of India Limited vs Fednav Asia Limited on 17 August, 2004

Loading...
Central Government Act
(3) In all cases, the arbitral tribunal shall decide in accordance with the terms of the contract and shall take into account the usages of the trade applicable to the transaction.