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[Cites 0, Cited by 1] [Section 43C(1)] [Section 43C] [Entire Act]

Union of India - Subsection

Section 43C(1)(d) in The Arbitration And Conciliation Act, 1996

(d)Secretary to the Government of India in the Department of Legal Affairs, Ministry of Law and Justice or his representative not below the rank of Joint Secretary–Member, ex officio;