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Supreme Court: Must Not Rigidly Interpret Three-Month Limitation Period under A&C Act - (07 Apr 2025)

ARBITRATION

Supreme Court has observed that for challenging an arbitral award the three-month limitation period under Section 34(3) of the Arbitration & Conciliation Act, 1996 must not be interpreted rigidly as exactly ninety days. Rather it should be interpreted as three calendar months.

Tags : SUPREME COURT   THREE-MONTH LIMITATION   THREE CALENDAR MONTHS  

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