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Japan Travel Services vs All Nippon Airways Co. Ltd on 10 November, 2009
Japan Travel Services vs All Nippon Airways Co. Ltd on 10 November, 2009

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[Section 48(1)] [Section 48] [Complete Act]
Central Government Act
Section 48(1)(d) in The Arbitration And Conciliation Act, 1996
(d) the composition of the arbitral authority or the arbitral procedure was not in accordance with the agreement of the parties, or, failing such agreement, was not in accordance with the law of the country where the arbitration took place; or