P&H HC: Matter Can be Referred to Arbitration Under MSMED Act in Absence of Arbitration Agreement - (14 Jun 2022)
ARBITRATION
Punjab and Haryana High Court has held that even in the absence of an arbitration agreement between the parties, the matter can be referred to arbitration under Section 18 of the Micro, Small and Medium Enterprises Development Act, 2006 (MSMED Act).
Tags : PUNJAB AND HARYANA HIGH COURT ARBITRATION MSMED ACT
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