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Cal. HC: Facilitation Council Can Arbitrate Claims After Supplier’s Registration Under MSMED Act - (10 Apr 2023)

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Calcutta High Court has held that Facilitation Council would have exclusive jurisdiction to decide on reference, and to refer the same for arbitration under Section 18(4) of MSMED Act, if supplier’s claim relates to goods or services supplied after date of its registration under the MSMED Act.

Tags : CALCUTTA HIGH COURT   MSMED ACT   FACILITATION COUNCIL  

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