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

Union of India - Subsection

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

(a)a person, who has been, a Judge of the Supreme Court or, Chief Justice of a High Court or, a Judge of a High Court or an eminent person, having special knowledge and experience in the conduct or administration of arbitration, to be appointed by the Central Government in consultation with the Chief Justice of India–Chairperson;