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Section 2(3) in The Arbitration And Conciliation Act, 1996 [
"Section 2"
] [
"Complete Act"
]
Citedby 4 docs
Central Warehousing Corporation vs M/S. Fortpoint Automotive ... on 16 December, 2009
Godara Construction Company vs State Of Rajasthan And Anr. on 10 July, 2003
Pandey And Co. Builders Pvt. ... vs State Of Bihar And Anr. on 21 September, 2005
Olex Focas Pvt. Ltd. & Anr. vs Skoda Export Company Ltd. & Anr. on 5 November, 1999
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Central Government Act
(3) This Part shall not affect any other law for the time being in force by virtue of which certain disputes may not be submitted to arbitration.