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International Chamber of Commerce Launches Arbitration Rules 2021 - (16 Dec 2020)

ARBITRATION

International Chamber of Commerce (ICC) has come up with new set of Arbitration Rules 2021 ("ICC Rules 2021") which will come in effect from 01st January, 2021.The new rules aim to increase the efficiency and transparency of ICC arbitration proceedings in order to make them “even more attractive, both for large, complex arbitrations and for smaller cases”. The ICC Rules 2021 lays more emphasis on adopting fair procedure and have further broadened the horizon for multi-party arbitration.

Tags : INTERNATIONAL CHAMBER OF COMMERCE   ARBITRATION RULES 2021  

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