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Mad. HC: Can’t Bar Court from Entertaining more than One Application u/s 29A of A&C Act - (10 Feb 2025)

ARBITRATION

Madras High Court has held that Courts are not prohibited from entertaining more than one application under Section 29A of the Arbitration and Conciliation Act, 1996.

Tags : MADRAS HIGH COURT   SECTION 29A   A&C ACT  

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