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President Promulgates Arbitration and Conciliation Ordinance, 2020 - (04 Nov 2020)

ARBITRATION

President of India, Mr. Ram Nath Kovind has promulgated the Arbitration and Conciliation (Amendment) Ordinance, 2020, through which changes have been made to Section 36 of the Arbitration and Conciliation Act, 1996, providing that where arbitral awards are found to have been prima facie induced by fraud or corruption, the enforcement of the award shall have to be unconditionally stayed pending the disposal of a challenge against the award under Section 34 of the Act.

Tags : PRESIDENT OF INDIA   ARBITRATION AND CONCILIATION ORDINANCE   2020  

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