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ARBITRATION - Pre-Deposit Clauses to Invoke Arbitration Makes Arbitral Process Ineffective: SC - (12 Mar 2019)

ARBITRATION

Supreme Court has observed that pre-deposit clauses to invoke arbitration would render the arbitral process ineffective and expensive, and also struck down such a clause in a notice inviting tender by Punjab State Water Supply & Sewerage Board.

Tags : SUPREME COURT   ARBITRATION   PRE-DEPOSIT CLAUSES  

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