Section 89(2)(a) in The Code of Civil Procedure, 1908

[Cites 0, Cited by 2] [Section 89(2)] [Section 89] [Entire Act]

Union of India - Subsection

Section 89(2)(a) in The Code of Civil Procedure, 1908

(a)for arbitration or conciliation, the provisions of the Arbitration and Conciliation Act, 1996 (26 of 1996) shall apply as if the proceedings for arbitration or conciliation were referred for settlement under the provisions of that Act;

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Union of India - Subsection

Section 89(2)(a) in The Code of Civil Procedure, 1908