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Citedby 20 docs - [View All]
K.K. John vs State Of Goa on 18 September, 2003
Ganpatrai And Sons vs Ramgopal Nanda Kishore on 20 December, 1954
Brahma Swaroop Gupta vs Diwan Chand Minotra on 28 May, 1963
Olympus Superstructures Pvt. Ltd vs Meenavijay Khetan & Ors on 11 May, 1999
Gas Authority Of India Ltd. vs Bhagheertha Engg. Ltd. on 19 April, 2002

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[Section 16] [Complete Act]
Central Government Act
Section 16(3) in The Arbitration Act, 1940 1
(3) An award remitted under sub- section (1) shall become void on the failure of the arbitrator or umpire to reconsider it and submit his decision within the time fixed.