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Gau. HC: If Arbitrator Not Appointed within 30 Days, Right to Appoint Doesn’t Forfeit Automatically - (18 Jun 2025)

ARBITRATION

Gauhati High Court has observed that if there is no appointment of arbitrator within thirty days of demand then the right to appoint does not forfeit automatically.

Tags : GAUHATI HIGH COURT   RIGHT TO APPOINT   APPOINTMENT OF ARBITRATOR  

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