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MP HC: Can Set Aside Award u/s 34 of A&C Act if Arbitrator Travels Beyond Arbitration Agreement - (18 Nov 2024)

ARBITRATION

MP High Court has held that while passing an award if the arbitrator travels beyond the terms of arbitration agreement then the award can be set aside under Section 34 of Arbitration and Conciliation Act, 1996.

Tags : MP HIGH COURT   ARBITRATION AGREEMENT   SECTION 34  

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