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Mysore Cements Ltd. vs Svedala Barmac Ltd. on 12 March, 2003
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arbitration
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"arbitration and conciliation act 1996 "
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sec. 4
section 73
"arbitration and conciliation"
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"arbitration and conciliation act" 1996
arbitration act doctypes:laws
[
Section 73
] [
Complete Act
]
Central Government Act
Section 73(4) in The Arbitration And Conciliation Act, 1996
(4) The conciliator shall authenticate the settlement agreement and furnish a copy thereof to each of the parties.