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Delhi HC: Waiver Under Section 12(5) of A&C Act has to be by an Express Agreement in Writing - (25 May 2022)

ARBITRATION

Delhi High Court has ruled that any right u/s 12(5) of the Arbitration and Conciliation Act, 1996 that deals with the ineligibility of persons to be appointed as an arbitrator, can be waived of only by an express agreement in writing entered into after the disputes had arisen between the parties.

Tags : DELHI HIGH COURT   ARBITRATION AND CONCILIATION   AGREEMENT   ARBITRATOR  

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