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SC: Disputes to be Adjudicated by DRT are Non-Arbitrable - (15 Dec 2020)

ARBITRATION

Supreme Court has observed that the disputes which are to be adjudicated by the Debt Recovery Tribunal [DRT] under the Recovery of Debts [and Bankruptcy] Act, 1993 are non-arbitrable.

Tags : SUPREME COURT   DISPUTES TO BE ADJUDICATED BY DRT  

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