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Amendments to the Arbitration and Conciliation Bill, 2015 - (26 Aug 2015)

MANU/PIBU/1159/2015

Arbitration

The Union Cabinet approved amendments to the Arbitration and Conciliation Bill, 2015. The changes include having to disclose in writing the existence of a relationship with the arbitrator, and prescription of a time limit within which the Arbitral Tribunal must pass its award.

Tags : ARBITRATION   BILL   2015   AMENDMENTS  

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