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Citedby 3 docs
Lalit Kala Accademy vs Svapan Const. Ae+ on 5 July, 2005
Rattan Singh Associates (P) Ltd. vs Gill Power Generation Company ... on 4 January, 2007
Delhi Metro Rail Corporation ... vs M/S Simplex Infrastructure Ltd. on 7 September, 2010
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[
Section 3
] [
Complete Act
]
Central Government Act
Section 3(3) in The Arbitration And Conciliation Act, 1996
(3) This section does not apply to written communications in respect of proceedings of any judicial authority.