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Section 28(1)(b)(i) in The Arbitration And Conciliation Act, 1996 [
"Section 28(1)(b)"
] [
"Section 28(1)"
] [
"Section 28"
] [
"Complete Act"
]
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Central Government Act
(i) the arbitral tribunal shall decide the dispute in accordance with the rules of law designated by the parties as applicable to the substance of the dispute;