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Mysore Cements Ltd. vs Svedala Barmac Ltd. on 12 March, 2003
Futuristics Offshore Services ... vs Oil And Natural Gas Corporation ... on 28 September, 2012
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[
Section 73
] [
Complete Act
]
Central Government Act
Section 73(3) in The Arbitration And Conciliation Act, 1996
(3) When the parties sign the settlement agreement, it shall be, final and binding on the parties and persons claiming under them respectively.