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Arbitration and Conciliation (Amendment) Act 2015

Extent of Judicial Review in Foreign Awards: Whether Arbitration and Conciliation (Amendment) Act, 2015 expanded the scope of “Public Policy” in Section 48 of the Act

by Soumyajit Saha†

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Published on July 23, 2019July 14, 2020By Bhumika Indulia

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