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All. HC: Arbitrator’s Requirement to Provide Reason Hinges on Pleadings & Available Docs. on Record - (09 May 2024)

ARBITRATION

Allahabad High Court has held that the arbitrator’s requirement to provide reasons in accordance with Section 31(3) of the Arbitration and Conciliation Act, 1996 hinges on the pleadings and available documents on record.

Tags :   ALLAHABAD HIGH COURT  S. 31(3) OF A&C ACT  PLEADINGS

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