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Raj HC: Non-Disclosure of Information Wasn’t a Ground for Disqualification Before 2015 Amendment Act - (25 Oct 2024)

ARBITRATION

Rajasthan High Court has held that prior to 2015 Amendment Act there was no existence of disqualification under Section 12 of Arbitration and Conciliation Act, 1996 for non-disclosure of information.

Tags : RAJASTHAN HIGH COURT   NON-DISCLOSURE   DISQUALIFICATION  

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