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

Union of India - Subsection

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

(b)an eminent arbitration practitioner having substantial knowledge and experience in institutional arbitration, both domestic and international, to be nominated by the Central Government–Member;