Tel. HC: Arbitration Under Section 42 of SEZ Act Would Override Contractual Arbitration Clause - (27 Feb 2023)
ARBITRATION
Telangana High Court has held that arbitration under Section 42 of the Special Economic Zones (SEZ) Act, 2005 would override a contractual arbitration clause entered into between the parties.
Tags : TELANGANA HIGH COURT SPECIAL ECONOMIC ZONES ARBITRATION
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