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Arbitration Amendment Act, SC Says: New S. 36 Apply Even To pending S. 34 Applications - (16 Mar 2018)

SC has clarified that since execution of a decree pertains to the realm of procedure, and that there is no substantive vested right in a judgment debtor to resist execution, S. 36, as substituted, would apply even to pending S. 34 applications on the date of commencement of the Amendment Act.

Tags : SUPREME COURT   ARBITRATION  

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