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SC: Arbitration Can be Set Aside Only if Award Against Public Policy - (14 Jan 2022)

ARBITRATION

Supreme Court has stated that an arbitration award under the Arbitration and Conciliation Act, 1996 can be set aside only if it is found to be contrary to fundamental policy of Indian law, interest of country, justice or morality or if it is patently illegal.

Tags : SUPREME COURT   SETTING ASIDE OF ARBITRAL AWARD  

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