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Gau. HC: Party Can Invoke Arbitration Despite Alternative Remedy Available Under RERA Act - (14 Jun 2024)

PROPERTY

Gauhati High Court has held that the Arbitration and Conciliation Act, 1996 is not inconsistent or in derogation of the RERA Act. Thus, arbitration can be invoked by a party, despite the availability of the alternative remedy provided under the provisions of the RERA Act.

Tags : GAUHATI HIGH COURT   ALTERNATIVE REMEDY   RERA ACT  

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