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Section 28(2) in The Arbitration And Conciliation Act, 1996 [
"Section 28"
] [
"Complete Act"
]
Citedby 13 docs - [
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Gaddipati Venkayya vs Chunduru Sambayya And Ors. on 3 February, 1938
Harinarayan G. Bajaj vs Rajesh Meghani & Anr on 6 December, 2004
Government Of Kerala vs Som Datt Builders Ltd. on 22 October, 2002
Shri Raghubir Singh vs Delhi Metro Rail Corporation Ltd. ... on 19 February, 2007
Shri Pritpal Singh vs Delhi Metro Rail Corporation Ltd. ... on 19 February, 2007
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Central Government Act
(2) The arbitral tribunal shall decide ex aequo et bono or as amiable compositeur only if the parties have expressly authorised it to do so.