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Hyder Consulting Ltd. vs The Governor For The State Of ... on 28 June, 2006
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[
Section 34(2)(b)
] [
Section 34(2)
] [
Section 34
] [
Complete Act
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Central Government Act
Section 34(2)(b)(i) in The Arbitration And Conciliation Act, 1996
(i) the subject- matter of the dispute is not capable of settlement by arbitration under the law for the time being in force, or