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[Cites 0, Cited by 0] [Section 494] [Entire Act]

Union of India - Subsection

Section 494(6) in The Companies Act, 1956

(6)The provisions of the [Arbitration Act, 1940 (10 of 1940)] [Now see the Arbitration and Conciliation Act, 1996 (26 of 1996). ], other than those restricting the application of that Act in respect of the subject-matter of the arbitration, shall apply to all arbitrations in pursuance of this section.