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[Cites 0, Cited by 122] [Section 7(4)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(4)(b) in The Arbitration And Conciliation Act, 1996

(b)an exchange of letters, telex, telegrams or other means of telecommunication [including communication through electronic means] [Inserted by Act No. 3 of 2016 dated 31.12.2015.] which provide a record of the agreement; or