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Jharkhand HC: Registrar of Jharkhand Cooperative Society Not Barred to Act as Arbitrator - (23 May 2022)

ARBITRATION

Jharkhand High Court has held that appointment of arbitrator who is the Registrar of the Jharkhand Cooperative Society, and also The Ex-Officio Director not barred as parties had agreed earlier and presumption against the independence and impartiality to act as an Arbitrator cannot arise.

Tags : JHARKHAND HIGH COURT   REGISTRAR   ARBITRATION   IMPARTIALITY  

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