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Bombay HC: Arbitral Tribunal Can’t Appoint HC Receiver as ‘Receiver Under Arbitration Act’ - (23 Mar 2017)

Bombay High Court has held that an arbitral tribunal does not have power to appoint Court receiver of High Court as a receiver under Section 17 of Arbitration and Conciliation (Amended) Act.

Tags : BOMBAY HC   ARBITRAL TRIBUNAL  

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