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[Cites 0, Cited by 310] [Section 29A] [Entire Act]

Union of India - Subsection

Section 29A(5) in The Arbitration And Conciliation Act, 1996

(5)The extension of period referred to in sub-section (4) may be on the application of any of the parties and may be granted only for sufficient cause and on such terms and conditions as may be imposed by the Court.