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Citedby 6 docs - [View All]
Cref Finance Limited vs Puri Construction Ltd. & Ors. on 18 April, 2001
I.T.I. Limited vs Par Pressings & Anr on 10 May, 2000
Union Of India vs M/S Airef Engineers on 6 August, 2008
H vs Ig (Org on 4 April, 2013
M/S. Oil And Natural Gas ... vs M. Gouthamchand Gothi on 29 June, 1998

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[Section 37] [Complete Act]
Central Government Act
Section 37(3) in The Arbitration And Conciliation Act, 1996
(3) No second appeal shall lie from an order passed in appeal under this section, but nothing in this section shall affect or take away any right to appeal to the Supreme Court. CHAP Miscellaneous CHAPTER X Miscellaneous