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Kerala HC: Dissenting Views of Minority Members Does Not Constitute Arbitral Award - (18 Apr 2022)

ARBITRATION

Kerala High Court has observed that the Arbitral Tribunal can pass only one arbitral award and not multiple awards, stating that dissenting views can't be made the basis of a proceeding for setting aside the arbitral award or proceedings.

Tags : KERALA HIGH COURT   ARBITRAL TRIBUNAL   ARBITRAL AWARD  

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