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Citedby 90 docs - [View All]
Hindustan Steel Works ... vs N.V. Chowdhury And Ors. on 22 August, 1985
Universal Petrochemicals Ltd. vs Rajasthan State Electricity ... on 17 April, 2001
Ramkripal Sharma vs Union Of India (Uoi) And Anr. on 3 May, 1985
Union Of India (Uoi) vs P.C. Ray And Co. (India) (P.) Ltd. on 30 September, 1986
M/S Milkfood Private Limited vs M/S Gmc Ice Cream (P)Ltd. on 25 April, 2008

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[Section 31] [Complete Act]
Central Government Act
Section 31(4) in The Arbitration Act, 1940 1
(4) Notwithstanding anything contained elsewhere in this Act or in any other law for the time being in force, where in any reference any application under this Act has been made in a Court competent to entertain it, that Court alone shall have jurisdiction over the arbitration proceedings-, and all subsequent applications arising, out of that reference, and the arbitration proceedings shall be made in that Court and in no other Court.