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Calcutta HC: Award Holder U/S 36 of Arbitration Act Entitled To Be Secured Of Entire Award Value - (23 Jun 2022)

ARBITRATION

Calcutta High Court has held that award holder has the statutory safeguard under Section 36 of Arbitration and Conciliation Act to secure the entire arbitral award amount even during the pendency of an application for setting aside of the award.

Tags : CALCUTTA HIGH COURT   ARBITRAL AWARD   SECURE  

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