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SC: Provisions of Limitation Act Will Apply to Arbitration Proceedings Under MSMED Act - (30 Jun 2021)

ARBITRATION

Supreme Court held that the provisions of Limitation Act, 1963 will apply to arbitration proceedings initiated under Section 18(3) of Micro, Small and Medium Enterprises Development Act, 2006. The Court has observed that counter-claim is maintainable before the statutory authorities under MSMED Act.

Tags : SUPREME COURT   ARBITRATION PROCEEDINGS UNDER MSMED ACT  

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