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K.C.Palanisamy vs Kasturi &Amp; Sons Limited on 25 November, 2008
Alcove Industries Ltd. vs Oriental Structural Engineers ... on 28 December, 2007
Shri Vijay Hiralal Jaiswal, ... vs Jawaharlal Nehru Port Trust ... on 24 November, 2004
Shri. Vijay Hiralal Jaiswal vs Jawaharlal Nehru Port Trust ... on 24 November, 2004
Tiruveedhula Venkata Narayana vs Vadlamudi Koteswara Rao And Anr. on 31 August, 1944

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[Section 14] [Complete Act]
Central Government Act
Section 14(2) in The Arbitration And Conciliation Act, 1996
(2) If a controversy remains concerning any of the grounds referred to in clause (a) of sub- section (1), a party may, unless otherwise agreed by the parties, apply to the Court to decide on the termination of the mandate.