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Section 12(3) in The Arbitration And Conciliation Act, 1996 [
"Section 12"
] [
"Complete Act"
]
Citedby 7 docs - [
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]
Vipul Agarwal vs Atul Kanodia And Co. on 7 March, 2003
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M/S. Anuptech Equipments Private ... vs M/S. Ganpati Co-Op. Housing ... on 30 January, 1999
Pursottam Das Chokhani vs Sarita Devi Nathani on 13 December, 2005
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Central Government Act
(3) An arbitrator may be challenged only if-
(a)
circumstances exist that give rise to justifiable doubts as to his independence or impartiality, or
(b)
he does not possess the qualifications agreed to by the parties.