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Citedby 6 docs - [View All]
Satyam Constructions Ltd. vs Registrar (Judicial), High Court ... on 1 October, 1999
M/S. Konkan Railway Corporation ... vs M/S. Rani Construction Pvt. Ltd on 30 January, 2002
Citibank, N.A vs Tlc Marketing Plc & Anr on 5 October, 2007
Konkan Railway Corporation Ltd. & ... vs Rani Construction Pvt. Ltd on 30 January, 2002
Nepa Limited vs Manoj Kumar Agrawal on 14 May, 1998

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[Section 11] [Complete Act]
Central Government Act
Section 11(10) in The Arbitration And Conciliation Act, 1996
(10) The Chief Justice may make such scheme as he may deem appropriate for dealing with matters entrusted by sub- section (4) or sub- section (5) or sub- section (6) to him.