Calcutta HC: Section 9 Arbitration Act Will Apply to Foreign Arbitration Unless Expressly Excluded - (06 Aug 2021)
ARBITRATION
Calcutta High Court has held that choosing foreign law to govern an arbitration would not in itself exclude the application of Section 9 of the Arbitration and Conciliation Act, 1996 (Act) unless parties specifically exclude its application in the arbitration agreement.
Tags : CALCUTTA HIGH COURT FOREIGN ARBITRATION
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