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SC: Under Arbitr. Act, 1940 Period of Objection Starts from the Day Objector becomes Aware of Award - (06 Jan 2025)

ARBITRATION

Supreme Court has held that under the Arbitration Act, 1940, the period for filing objection commences from the date the objector is aware of the existence of the award and not from the date on which formal notice is received.

Tags : SUPREME COURT   ARBITRATION ACT   PERIOD OF OBJECTION  

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