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Person Ineligible to be Arbitrator U/S. 12(5) of Arbitration Act can’t Appoint Another Arbitrator: SC - (17 Apr 2019)

ARBITRATION

Supreme Court has held that the appointment of arbitrator by a person who himself is ineligible to be an arbitrator as per Section 12(5) of Arbitration and Conciliation Act, 1996 is void ab initio.

Tags : SUPREME COURT   INELIGIBLE TO BE ARBITRATOR   ARBITRATION ACT  

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