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Section 7(3) in The Arbitration And Conciliation Act, 1996 [
"Section 7"
] [
"Complete Act"
]
Citedby 13 docs - [
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Impex Corporation And Ors. vs Elenjikal Aquamarine Exports ... on 9 October, 2007
Enercon Gmbh vs Enercon (India) Ltd. And Ors. on 29 October, 2007
P.T. Tirtamas Comexindo vs Delta International Limited And ... on 6 September, 1998
Dr. S.Z. Jafrey vs Modern Industrial Enterprises ... on 6 October, 2005
Virender Yadav vs Aerosvit Airlines And Ors on 22 August, 2008
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Central Government Act
(3) An arbitration agreement shall be in writing.