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Citedby 32 docs - [View All]
State Of Bombay vs K.P. Krishnan And Ors. on 18 August, 1960
Masusmi Sa Investment Llc vs Western Express Highway, Andheri ... on 6 November, 2012
Masusmi Sa Investment Llc vs Western Express Highway, Andheri ... on 6 November, 2012
Masusmi Sa Investment Llc vs Western Express Highway, Andheri ... on 6 November, 2012
Union Of India vs A.S. Dhupia And Anr. on 2 March, 1972

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[Section 10] [Complete Act]
Central Government Act
Section 10(1) in The Arbitration Act, 1940 1
(1) Where an arbitration agreement provides that a reference shall be to three Arbitrators, one to be appointed by each party and the third by the two appointed arbitrators, the agreement shall have effect as if it provided for the appointment of an umpire, and not for the appointment of a third arbitrator, by the two arbitrators appointed by the parties.