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Delhi HC: Filing Complaint with Unrelated Government Office Does Not Constitute Notice - (07 Apr 2022)

ARBITRATION

Delhi High Court has observed that mere filing of a complaint with an unrelated government office expressing one's grievance does not constitute a notice under Section 21 of the Arbitration and Conciliation Act, 1996.

Tags : DELHI HIGH COURT   SECTION 21 OF THE ARBITRATION AND CONCILIATION ACT   1996   GOVERNMENT OFFICE  

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