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Indian Arbitration Law Review [Vol. III, February 2021] — Latest Volume Released

Contents


Editorial Note …………………………………………………………………………  ix

Articles


The Goldfish Model of Arbitration: An ‘Out-Of-Bowl’ Approach to Demystifying Procedural Laws in Commercial Arbitration

—Garv Malhotra ………………………………………………………………..  1

Necessity in Investment Arbitration: Essential Security Interests in the Devas Era

—Sujaya Sanjay ………………………………………………………………..  17

Exploring the Prospects of a Preliminary Rulings System in Icsid Arbitration: An Efficient and Affordable Alternative to an Appellate System

—Chitransh Vijayvergia  ………………………………………………………  39

Garware Wall Ropes and Indo Unique: The Road Ahead in Treatment of Arbitration Clauses Contained in Unstamped Instruments

—Anu Shrivastava ……………………………………………………………..  66

Confidentiality under the Indian Arbitration Regime

—Jaideep Khanna………………………………………………………………. 84

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