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All. HC: Ineligibility of Arbitrator U/S 12(5) A&C Act Can't Make Arbitration Clause Itself Invalid - (08 Aug 2023)

ARBITRATION

Allahabad High Court has observed that merely because the person, who could act as an arbitrator in terms of arbitration clause becomes ineligible to act as arbitrator by virtue of Section 12(5) of A&C Act, it won’t render invalid the entire arbitration clause in the agreement.

Tags : ALLAHABAD HIGH COURT   ARBITRATION CLAUSE   INVALID   APPOINTMENT  

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