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Delhi HC: Schedule IV of Arbitration Act Not Mandatorily Applicable on International Arbitrations - (02 Apr 2025)

ARBITRATION

Delhi High Court has observed that the IVth Schedule of the Arbitration and Conciliation Act, 1996 pertaining to fees of the arbitrator will not apply mandatorily to an international commercial arbitration in view of Explanation to Section 11(14) of the Act.

Tags : DELHI HIGH COURT   IVTH SCHEDULE   INTERNATIONAL COMMERCIAL ARBITRATION  

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