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HP HC: No Application of Section 29A of A&C Act on Proceedings Commencing before 2015 Amendment Act - (08 Nov 2024)

ARBITRATION

Himachal Pradesh High Court has affirmed that Section 29A of Arbitration and Conciliation Act, 1996 shall not apply on arbitration proceedings that commenced before the enforcement of the Arbitration & Conciliation (Amendment) Act, 2015.

Tags : HIMACHAL PRADESH HC   2015 AMENDMENT ACT   ARBITRATION PROCEEDINGS  

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