Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 68] [Entire Act] Union of India - Section Section 389 in The Companies Act, 1956 389. Power for companies to refer matters to arbitration .- [ Repealed by the Companies (Amendment) Act, 1960 (65 of 1960), section 150 (w.e.f. 28-12-1960).]
