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Section 28(1)(b)(ii) in The Arbitration And Conciliation Act, 1996 [
"Section 28(1)(b)"
] [
"Section 28(1)"
] [
"Section 28"
] [
"Complete Act"
]
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Central Government Act
(ii) any designation by the parties of the law or legal system of a given country shall be construed, unless otherwise expressed, as directly referring to die substantive law of that country and not to its conflict of laws rules;