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SC: Arbitrators Can’t Unilaterally Fix Their Fee as it Violates Party Autonomy - (31 Aug 2022)

ARBITRATION

Supreme Court has held that arbitrators do not have the power to unilaterally fix their fees without the consent of the parties. The Court also held that fee scale prescribed under the 4th schedule of the Arbitration and Conciliation Act 1996 is not mandatory.

Tags : SUPREME COURT   ARBITRATORS   FEES  

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