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Supreme Court Invalidates Sec 87 of Arbitration & Conciliation Act Inserted through 2019 Amendment - (28 Nov 2019)

CONSTITUTION

Supreme Court has struck down Section 87 of the Arbitration and Conciliation Act, 1996 which was inserted through the 2019 Amendment Act passed by the Parliament during the last session. The Court held the provision to be “manifestly arbitrary” and violative of Article 14 of Constitution of India.

Tags : SUPREME COURT   ARBITRATION  

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