Cal. HC: Clause in GCC Specifying App. of Officers For Arbitration Violative of S. 12(5) of A&C Act - (26 Feb 2024)

ARBITRATION

Calcutta High Court has held that General Conditions of Contract (GCC) Clause that stipulates appointment of three gazetted officers of railway for arbitration violated Section 12(5) of Arbitration and Conciliation Act (A&C ACT).

Tags : CALCUTTA HIGH COURT   GENERAL CONDITIONS OF CONTRACT   S. 12(5) OF A&C ACT  

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