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Bom. HC: MSMED Act Does Not Provide Mechanism for Challenging Award Passed Under Section 18 - (18 Oct 2024)

ARBITRATION

Bombay High Court has held that Micro, Small and Medium Enterprises Development Act, 2006 (MSMED Act) does not provide any mechanism for challenging the award passed under Section 18. The Arbitration and Conciliation Act, 1996 takes over once an award is passed under Section 18 of the MSMED Act.

Tags : BOMBAY HIGH COURT   MSMED ACT   SECTION 18  

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