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Citedby 5 docs
Rachamadugu Narayanaswami ... vs R. Venkata Reddi (Died) And Ors. on 3 May, 1940
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[
Section 19
] [
Complete Act
]
Central Government Act
Section 19(4) in The Arbitration And Conciliation Act, 1996
(4) The power of the arbitral tribunal under sub- section (3) includes the power to determine the admissibility, relevance, materiality and weight of' any evidence.