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HP HC: Under National Highway Act, Arbitrator Has to Give Award Within 1 Year - (24 Mar 2023)

ARBITRATION

Himachal Pradesh High Court while observing that arbitrator under National Highways Act is bound to follow A&C Act, has held that arbitrator is mandated to deliver award within 1 year from date of entering reference and non-compliance of same will result in termination of mandate of arbitrator.

Tags : HIMACHAL PRADESH HIGH COURT   ARBITRATOR   NATIONAL HIGHWAY ACT  

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