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Del. HC: True Copy of Arbitration Agreement Sufficient for S.11 Petition if Stamp Duty Not Disputed - (24 Aug 2023)

ARBITRATION

Delhi High Court has held that if the stamp duty of the arbitration agreement is not disputed, the true or certified copy of the agreement containing the arbitration agreement would be sufficient for the purpose of Section 11 petition.

Tags : DELHI HIGH COURT   ARBITRATION AGREEMENT   TRUE COPY   STAMP  

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