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[Cites 0, Cited by 140] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(3) in The Arbitration And Conciliation Act, 1996

(3)Once the arbitral tribunal has been constituted, the Court shall not entertain an application under sub-section (1), unless the Court finds that circumstances exist which may not render the remedy provided under section 17 efficacious.] [Inserted by Act No. 3 of 2016 dated 31.12.2015.]