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SC: By Operation of S. 31(7)(b), Sum Directed to be Paid Under Arbitral Award Shall Carry Interest - (14 Oct 2024)

ARBITRATION

Supreme Court has held that by operation of Section 31(7)(b) of the Arbitration and Conciliation Act, 1996, the first principle is that the sum directed to be paid under the Arbitral Award shall carry interest.

Tags : SUPREME COURT   INTEREST   ARBITRAL AWARD  

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