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Citedby 5 docs
Mahanagar Telephone Nigam Ltd. vs Siemens Public Communication ... on 25 February, 2005
Bfil Finance Ltd. vs G. Tech Stone Ltd. on 7 August, 2002
M/S. R.R. Hi-Tech Engineering ... vs Union Of India & Ors on 15 September, 2010
Mr. Paramjit Singh And Ors. vs Mrs. Satyawati And Ors. on 12 July, 2002
Western Maharashtra Development ... vs Bajaj Auto Limited on 15 February, 2010

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[Section 31] [Complete Act]
Central Government Act
Section 31(2) in The Arbitration And Conciliation Act, 1996
(2) For the purposes of sub- section (1), in arbitral proceedings with more than one arbitrator, the signatures of the majority of all the members of the arbitral tribunal shall be sufficient so long as the reason for any omitted signature is stated.