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Calcutta HC: Choosing Foreign Law Would Not Exclude Application u/s 9 Arbitration Act - (05 Aug 2021)

ARBITRATION

Calcutta High Court has ruled that choosing foreign law to govern arbitration would not, by itself, exclude the application of Section 9 of the Arbitration Act, 1996 which allows parties to approach Indian Courts for interim protection or reliefs.

Tags : CALCUTTA HIGH COURT   FOREIGN LAW GOVERNING ARBITRATION  

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