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Section 10(2) in The Arbitration And Conciliation Act, 1996 [
"Section 10"
] [
"Complete Act"
]
Citedby 3 docs
Sime Darby Engineering Sdn. Bhd vs Engineers India Ltd on 22 July, 2009
Dr. Deepashree vs M/S. Sultan Chand And Sons on 22 September, 2008
M/S.North East Securities ... vs M/S.Sri Nageswara Chemicals And ... on 7 September, 2000
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Central Government Act
(2) Failing the determination referred to in sub- section (1), the arbitral tribunal shall consist of a sole arbitrator.