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Punjab & Haryana HC: No Bar on Appointment of Former Bureaucrats as Government Arbitrator - (16 Nov 2016)

Punjab and Haryana High Court has held that there is no bar on a former employee, consultant or adviser of a party being appointed as a mediator merely by virtue of his/her past engagement.

Tags : PUNJAB AND HARYANA HIGH COURT   FORMER BUREAUCRATS   GOVERNMENT ARBITRATOR  

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