SC: Arbitral Tribunal Before 2015 Amendment Would Lose Mandate on Violation of Neutrality Clause - (05 Jan 2022)
Supreme Court has held that an arbitral tribunal constituted as per an arbitration clause before the 2015 amendment to the Arbitration and Conciliation Act 1996 will lose its mandate if it violates the neutrality clause under Section 12(5) read with the Seventh Schedule, which were incorporated through the 2015 amendment.
Tags : SUPREME COURT ARBITRAL TRIBUNAL BEFORE 2015 AMENDMENT VIOLATION OF NEUTRALITY CLAUSE
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