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Kar. HC: Petition U/S 11(6) A&C Act Would be Premature if Precondition of Conciliation Not Fulfilled - (13 Jun 2022)

ARBITRATION

Karnataka High Court has held that the petition under Section 11(6) of the Arbitration and Conciliation (A&C) Act would be premature when the parties have not complied with the precondition of conciliation.

Tags : KARNATAKA HIGH COURT   CONCILIATION   PREMATURE  

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