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Food Corporation Of India And Anr. vs Ramchandra Agrawala And Anr. on 20 April, 1989
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[Section 8(1)] [Section 8] [Complete Act]
Central Government Act
Section 8(1)(b) in The Arbitration Act, 1940 1
(b) if any appointed arbitrator or umpire neglects or refuses to act, or is incapable of acting, or dies, and the arbitration agreement does not show that it was intended that the vacancy should not be supplied, and the parties or the arbitrators, as the case may be, do not supply the vacancy; or