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[Cites 0, Cited by 11] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(1) in THE COMMERCIAL COURTS ACT, 2015

(1)If such arbitration is an international commercial arbitration, all applications or appeals arising out of such arbitration under the provisions of the Arbitration and ConciliationAct, 1996 that have been filed in a High Court, shall be heard and disposed of by the Commercial Division where such Commercial Division has been constituted in such High Court.