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SC: Court Can’t Modify Award U/S 34 of Arbitration Act - (14 Aug 2023)

ARBITRATION

Supreme Court while observing that Court’s under Section 34 of the Arbitration and Conciliation Act, 1996 has no power to modify an arbitration award, has observed that such a power has been consciously omitted by Parliament, while enacting the Act of 1996.

Tags : SUPREME COURT   ARBITRATION   AWARD   MODIFY  

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