Cal HC: Section 12(5) of A&C Act Not Applicable to Arbitration Commenced Before 2015 Amendment - (17 Apr 2023)
ARBITRATION
Calcutta High Court has held that Section 12(5) of the Arbitration & Conciliation Act, 1996 would not apply to arbitrations that commenced before the 2015 Amendment as the same would not retrospectively apply to proceedings that commenced before amendment became operative.
Tags : CALCUTTA HIGH COURT ARBITRATION AMENDMENT SECTION 12(5) RETROSPECTIVELY
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