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Delhi HC: In Disputes Relating to MSME Parties, MSMED Act Will Prevail Over Arbitration Act - (27 Feb 2025)

ARBITRATION

Delhi High Court has observed that in disputes pertaining to a party which is an MSME, MSMED Act, 2006 governing a very specific nature of disputes concerning MSMEs would prevail over Arbitration and Conciliation Act, 1996.

Tags : DELHI HIGH COURT   MSMED ACT   ARBITRATION ACT  

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