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SC: Parties Can’t be Referred to Arbitration Against Decision of General Manager on Notified Claims - (22 Jul 2022)

ARBITRATION

Supreme Court has held that if the decision of a specified authority/General Manager is final and it is decided by it that the claims are not notified, then it becomes an 'excepted matter' that cannot be referred to arbitration.

Tags : SUPREME COURT   NOTIFIED CLAIMS   ARBITRATION  

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