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Del. HC: Arbitral Tribunal Should Not Insist on Production of Document Classified as ‘Top Secret’ - (26 Sep 2024)

ARBITRATION

Del. HC has stated that if any information is stated to be protected and classified as ‘Top Secret’ under the Official Secrets Act, 1923 by Government of India and directly relates to defence of India, the Arbitral Tribunal should not insist on production of such document.

Tags : DELHI HIGH COURT   ARBITRAL TRIBUNAL   TOP SECRET  

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