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Supreme Court Refers Question of Modification of Arbitral Awards to Larger Bench - (24 Jan 2025)

ARBITRATION

Supreme Court has referred the question whether arbitral awards can be modified by Courts under Section 34 and 37 of the Arbitration and Conciliation Act, 1996 to a 5 judge constitution bench.

Tags : SUPREME COURT   ARBITRAL AWARDS   LARGER BENCH  

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