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SC: Perversity of Award Not Ground to Refuse Enforcement of Foreign Award - (11 Aug 2021)

ARBITRATION

Supreme Court has observed that perversity of an award is not a ground to refuse enforcement of a foreign award under Section 48 of the Arbitration and Conciliation Act, 1996 after 2015 amendment.

Tags : SUPREME COURT   PERVERSITY OF AWARD  

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