Section 85(2)(b) in The Arbitration And Conciliation Act, 1996

[Cites 0, Cited by 3] [Section 85(2)] [Section 85] [Entire Act]

Union of India - Subsection

Section 85(2)(b) in The Arbitration And Conciliation Act, 1996

(b)all rules made and notifications published, under the said enactments shall, to the extent to which they are not repugnant to this Act, be deemed respectively to have been made or issued under this Act.

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Union of India - Subsection

Section 85(2)(b) in The Arbitration And Conciliation Act, 1996