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arbitration and conciliation act, 1996
arbitration and conciliation act
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arbitration act 1996 doctypes: laws 31
"arbitration and conciliation act 1996 "
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arbitration doctypes:laws
arbitration and conciliation act 1996 doctypes: laws
"arbitration and conciliation act" 1996
"arbitration and conciliation"
arbitration and conciliation doctypes:laws
arbitration act doctypes:laws
[
Section 31(8)(b)
] [
Section 31(8)
] [
Section 31
] [
Complete Act
]
Central Government Act
Section 31(8)(b)(iv) in The Arbitration And Conciliation Act, 1996
(iv) the manner a which the costs shall be paid. Explanation,- For the purpose of clause (a)," costs" means responsible costs relating to-