Section 57(2)(c) in The Arbitration And Conciliation Act, 1996

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Union of India - Subsection

Section 57(2)(c) in The Arbitration And Conciliation Act, 1996

(c)the award does not deal with the differences contemplated by or falling within the terms of the submission to arbitration or that it contains decisions on matters beyond the scope of the submission to arbitration:

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Union of India - Subsection

Section 57(2)(c) in The Arbitration And Conciliation Act, 1996