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SC: Arbitrator Has Substantial Discretion in Awarding Interest u/s 31 (7) (a) Arbitration Act - (28 Oct 2021)

ARBITRATION

Supreme Court has observed that an Arbitrator has substantial discretion in awarding interest under Section 31(7)(c) of the Arbitration and Conciliation Act, 1996.

Tags : SUPREME COURT   DISCRETION IN AWARDING INTEREST  

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