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Cal. HC: 90 Day Timeline for Completion of Arbitral Proceedings Under MSME Act is Directory - (03 Oct 2024)

ARBITRATION

Cal. HC has held that under Section 18(5) of MSME Act, the ninety day timeline given for completion of arbitral proceeding is directory, not mandatory. Hence, even if the timeline is exceeded, there is no sanction either to terminate the mandate or to affect validity of the mandate even thereafter.

Tags : CALCUTTA HIGH COURT   MSME ACT   ARBITRAL PROCEEDING  

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