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MP HC: Notice of Proceeding Under Section 11 of The A&C Act is a Mandatory Requirement - (01 Aug 2022)

ARBITRATION

Madhya Pradesh High Court has held that it is mandatory for a High Court to issue notice of application under Section 11 of the Arbitration & Conciliation (A&C) Act and non-compliance of which would vitiate the entire proceeding for appointment of arbitrator.

Tags : MADHYA PRADESH HIGH COURT   ARBITRATION & CONCILIATION   NOTICE  

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