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Citedby 12 docs - [View All]
M/S. Pace A Registered Firm vs Union Of India, Rep. By Executive on 20 November, 2008
Mrs. Anita Mantri vs M/S. Karvy Stock Broking Limited & ... on 9 September, 2011
M/S Ghai Rice Mills vs Punjab State Civil Supplies ... on 29 January, 2009
M/S. P.C.V. Traders vs Kapol Cooperative Bank Limited on 30 October, 2012
M/S. P.C.V. Traders vs Kapol Cooperative Bank Limited on 30 October, 2012

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[Section 33] [Complete Act]
Central Government Act
Section 33(4) in The Arbitration And Conciliation Act, 1996
(4) Unless otherwise agreed by the parties, a party with notice to the other party, may request, within thirty days from the receipt of the arbitral award, the arbitral tribunal to make an additional arbitral award as to claims presented in the arbitral proceedings but omitted from the arbitral award.