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

Union of India - Subsection

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

(c)an eminent academician having experience in research and teaching in the field of arbitration and alternative dispute resolution laws, to be appointed by the Central Government in consultation with the Chairperson–Member;