Section 8(3) in The Arbitration And Conciliation Act, 1996

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Section 8(3) in The Arbitration And Conciliation Act, 1996 ["Section 8"] ["Complete Act"]

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Central Government Act

(3) Notwithstanding that an application has been made under sub- section (1) and that the issue is pending before the judicial authority, an arbitration may be commenced or continued and an arbitral award made.