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SC: Section 12(5) Of Arbitration & Conciliation Act is Mandatory & Non- Derogable Provision - (22 Jan 2021)

ARBITRATION

Supreme Court has observed that the Section 12(5) of the Arbitration and Conciliation Act, 1996 read with the Seventh Schedule, which deals with ineligibility of a person to be appointed as an Arbitrator, is a mandatory and non-derogable provision of the Act.

Tags : SUPREME COURT   SECTION 12(5) OF ARBITRATION & CONCILIATION ACT  

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