Mobile View
Main Search
Forums
Advanced Search
Disclaimer
Citedby 0 docs
Futuristics Offshore Services ... vs Oil And Natural Gas Corporation ... on 28 September, 2012
Loading...
User Queries
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
section 30
arbitration and conciliation act 1996 doctypes: laws
sec. 4
"arbitration and conciliation"
"arbitration and conciliation act" 1996
arbitration and conciliation doctypes:laws
arbitration act doctypes:laws
[
Section 30
] [
Complete Act
]
Central Government Act
Section 30(4) in The Arbitration And Conciliation Act, 1996
(4) An arbitral award on agreed terms shall have the same status and effect as any other arbitral award on the substance of the dispute.