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ICDR Amends Dispute Resolution Procedures Including Arbitration and Mediation Rules - (02 Mar 2021)

ARBITRATION

International Centre for Dispute Resolution (ICDR) has amended its Dispute Resolution Procedures, including the Arbitration and Mediation Rules. The revised procedures, effective March 1, 2021, focus on third-party funding, the necessity of videoconferencing in the wake of COVID-19, heightened concerns regarding cybersecurity, privacy, and data protection, and the adoption of the Singapore Convention on Mediation.

Tags : INTERNATIONAL CENTRE FOR DISPUTE RESOLUTION   AMENDMENT TO DISPUTE RESOLUTION PROCEDURES  

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