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Section 2(2) in The Arbitration And Conciliation Act, 1996 [
"Section 2"
] [
"Complete Act"
]
Citedby 9 docs - [
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Marriott International Inc. & ... vs Ansal Hotels Limited & ... on 5 July, 2000
Bhatia International vs Bulk Trading S. A. & Anr on 13 March, 2002
Venture Global Engineering vs Satyam Computer Services Ltd. & ... on 10 January, 2008
L.G. Electronic Inc vs Onida Savak Limited on 3 October, 1997
Marriott International Inc. And ... vs Ansal Hotels Ltd. & Another on 13 September, 1999
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Central Government Act
(2) Scope. This Pail shall apply where the place of arbitration is in India.