Interplay between Extension, Substitution and Continuity under Section 29-A of the Arbitration Act: Evolving Jurisprudence Examining the emerging jurisprudence under Section 29-A of the Arbitration and Conciliation Act, 1996

Section 29A Arbitration

Join the discussion

Leave a Reply

Your email address will not be published. Required fields are marked *

This site uses Akismet to reduce spam. Learn how your comment data is processed.