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

Union of India - Subsection

Section 11A(1) in The Arbitration And Conciliation Act, 1996

(1)If the Central Government is satisfied that it is necessary or expedient so to do, it may, by notification in the Official Gazette, amend the Fourth Schedule and thereupon the Fourth Schedule shall be deemed to have been amended accordingly.