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Del. HC: 2019 Amendment to Section 29A of A&C Act Applied to All Pending Arbitrations - (03 Jul 2023)

ARBITRATION

Delhi High Court while observing that 2019 Amendment to Section 29A of Arbitration and Conciliation Act is procedural in nature, has held that it shall apply to all arbitrations that were pending on the date of its coming into force.

Tags : DELHI HIGH COURT   ARBITRATIONS   AMENDMENT  

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