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SC: Two Indian Firms May Conduct Arbitration Outside India - (26 Aug 2016)

Supreme Court has upheld Madhya Pradesh HC decision holding that two Indian firms, Sasan Power Ltd and North American Coal Corporation India Pvt Ltd., may conduct arbitration outside Country and under a foreign law if there was an agreement to that effect.

Tags : SUPREME COURT   MADHYA PRADESH HC   SASAN POWER LTD.   NORTH AMERICAN COAL CORPORATION INDIA PVT LTD.  

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