- (1.) This application under Section 11 of the Arbitration and Conciliation Act, 1996 (hereafter 'the Act of 1996') has been filed for appointment of an arbitrator under arbitration clause 10 of the agreement dated 7.8.2017 to resolve the disputes and differences between the parties in regard to and relating thereto.
(2.) Clause 10 of the agreement dated 7.8.2017 reads as under
(3.) All disputes arising out of this agreement and all questions relating to the interpretation of this agreement will be decided by the RSFSCS and the decision of the RSFCSC will be final.;