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Madras HC: Limitation is an Aspect of Public Policy for the Purpose Section 34 of Arbitration Act - (12 Aug 2022)

ARBITRATION

Madras High Court has held that limitation is a facet of public policy, and hence, an arbitral award which is incorrect qua limitation is hit by Section 34(2)(b)(ii), read with Clause (ii) of Explanation 1 to Section 34(2)(b)(ii) of the Arbitration and Conciliation Act, 1996.

Tags : MADRAS HIGH COURT   LIMITATION   PUBLIC POLICY   ARBITRATION  

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