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Section 7(4)(c) in The Arbitration And Conciliation Act, 1996 [
"Section 7(4)"
] [
"Section 7"
] [
"Complete Act"
]
Citedby 7 docs - [
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Central Government Act
(c) an exchange of statements of claim and defence in which the existence of the agreement is alleged by one party and not denied by the other.