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Citedby 2 docs
Sanshin Chemicals Industry vs Oriental Carbons And Chemicals ... on 16 February, 2001
M/S. Centrotrade Minerals & ... vs Hindustan Copper Ltd on 9 May, 2006

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[Section 2] [Complete Act]
Central Government Act
Section 2(6) in The Arbitration And Conciliation Act, 1996
(6) Construction of references. Where this Part, except section 28, leaves the parties free to determine a certain issue, that freedom shall include the right of the parties to authorise any person including an institution, to determine that issue.