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Delhi High Court: Not Compulsory to Use the Word ‘Seat’ in an Arbitration Clause - (11 Apr 2024)

ARBITRATION

Delhi High Court has held that to determine the jurisdiction of the Court having jurisdiction over the proceedings arising out of the arbitration agreement it is not compulsory to use the word ‘seat’ in the arbitration clause.

Tags : DELHI HIGH COURT   ARBITRATION CLAUSE   ARBITRATION AGREEMENT  

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