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arbitration
arbitration and conciliation act, 1996
arbitration and conciliation act
arbitration act
arbitration act 1996 doctypes: laws 31
"arbitration and conciliation act 1996 "
arbitration and conciliation
conciliation
arbitration doctypes:laws
arbitration and conciliation act 1996 doctypes: laws
arbitration and conciliation doctypes:laws
"arbitration and conciliation"
"arbitration and conciliation act" 1996
arbitration act doctypes:laws
[
Section 59
] [
Complete Act
]
Central Government Act
Section 59(1) in The Arbitration And Conciliation Act, 1996
(1) An appeal shall lie from the order refusing-
(a)
to refer the parties to arbitration under section 54; and
(b)
to enforce a foreign award under section 57, to the court authorised by law to hear appeals from such order.