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Central Government Introduces Arbitration and Conciliation (Amendment) Bill, 2021 - (05 Feb 2021)

ARBITRATION

Central Government has introduced the Arbitration and Conciliation (Amendment) Bill, 2021 in Lok Sabha to amend the arbitration law to ensure that all stakeholders get an opportunity to seek an unconditional stay on enforcement of arbitral awards where the agreement or contract is 'induced by fraud or corruption'.

Tags : CENTRAL GOVERNMENT   ARBITRATION AND CONCILIATION (AMENDMENT) BILL   2021  

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