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Bombay HC: Agreement on Name of Arbitrator Would Not Amount to Waiver of Notice - (02 May 2022)

ARBITRATION

Bombay High Court has observed that simply because the Arbitration agreement provides for the name of the arbitrator, the same would not amount to a waiver of notice under Section 21 of the Arbitration and Conciliation Act, 1996

Tags : BOMBAY HIGH COURT   ARBITRATION AND CONCILIATION ACT   1996   SECTION 21   ARBITRATION AGREEMENT  

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