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All HC: High Court Appointing Arbitrator has Power to Extend Arbitrator's Mandate u/s 29A of A&C Act - (21 May 2024)

ARBITRATION

Allahabad HC has held that if an arbitrator is appointed by the High Court under Section 11 of the Arbitration and Conciliation Act, 1996 (A&C Act) then the High Court shall have the jurisdiction to extend the mandate of the Arbitrator under Section 29 of the Arbitration and Conciliation Act, 1996.

Tags : ALLAHABAD HIGH COURT   S. 11 OF A&C ACT   S. 29 OF A&C ACT  

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