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SC Begins Hearing on Issue Whether Courts Can Modify Arbitral Award Under Section 34/37 of A&C Act - (14 Feb 2025)

ARBITRATION

Supreme Court’s Constitution Bench has begun hearing on the issue whether Courts have the authority to modify an arbitral award under Section 34 and 37 of the Arbitration and Conciliation Act, 1996.

Tags : SUPREME COURT   ARBITRAL AWARD   CONSTITUTION BENCH  

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