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Ker. HC: S.5 of Limitation Act Not Applicable to Condone Delay in Filing Plea u/s 34 of A&C Act - (22 Dec 2023)

ARBITRATION

Kerala High Court has held that Section 5 of the Limitation Act has no application to condone delay in filing a petition for setting aside an arbitral award under Section 34 of the Arbitration and Conciliation Act, as Section 34 separately provides a limitation period of a maximum 4 months.

Tags : KERALA HIGH COURT   LIMITATION ACT   CONDONE   DELAY   ARBITRATION  

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