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SC: To Claim Exclusion of Period When Court Remain Closed, S.34 Appln. Must be Filed Within 90 Days - (12 Apr 2023)

ARBITRATION

Supreme Court has observe that exclusion of period during which Court was closed from computation of limitation is available only when application under Section 34(3) of Arbitration and Conciliation Act, 1996 for setting aside award is filed within prescribed period of limitation i.e. 90 days.

Tags : SUPREME COURT   ARBITRATION   PRESCRIBED PERIOD   LIMITATION  

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