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Section 7(1) in The Arbitration And Conciliation Act, 1996 ["Section 7"] ["Complete Act"]

Citedby 9 docs - [View All]

Glencore Grain Rotterdam B.V vs 2. If The Issue No.1 Is Decided In ... on 27 November, 2008

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Hindustan Copper Limited vs Bhagwati Gases Limited on 30 July, 2005

M. Chandrasekhar Rao And Another vs Fortis Financial Services ... on 27 April, 2001

Alcatel India Limited And Anr. vs Koshika Telecom Limited And Ors. on 6 September, 2004


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Central Government Act
(1) In this Part,' arbitration agreement' means an agreement by the parties to submit to arbitration all or certain disputes which have arisen or which may arise between them in respect of a defined legal relationship, whether contractual or not.