Section 2(8) in The Arbitration And Conciliation Act, 1996

Section 2(8) in The Arbitration And Conciliation Act, 1996 ["Section 2"] ["Complete Act"]

Citedby 2 docs

Central Government Act

(8) Where this Part-

(a) refers to the fact that the parties have agreed or that they may agree, or

(b) in any other way refers to an agreement of the patties,

that agreement shall include any arbitration rules referred to in that agreement.