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Ordinances amending arbitration law and creating commercial courts promulgated - (23 Oct 2015)

Commercial

Continuing with its policy of if you can’t metamorphosise a Bill into an Act use an Ordinance instead, the Union Cabinet approved the promulgation of two ordinances: one constituting Commercial Courts, Commercial Division and Commercial Appellate Division in High Courts; the other amends the Arbitration and Conciliation Act, 1996.

Tags : COMMERCIAL   ARBITRATION   ORDINANCE   HIGH COURT  

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