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Madras HC: MSMED Act Overrides Arbitration Agreement between Parties - (14 Apr 2022)

ARBITRATION

Madras High Court has ruled that section 18 of Micro, Small & Medium Enterprises Development Act, 2006 will override the arbitration clause between the parties. The Court has observed that since Section 24 is a non-obstante clause, it gives overriding effect to Sections 15 -23 of the Act.

Tags : MADRAS HIGH COURT   MINISTRY OF MICRO   SMALL & MEDIUM ENTERPRISES ACT   ARBITRATION CLAUSE   OVERRIDING   NON-OBSTANTE CLAUSE  

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