Inside India’s Draft Arbitration Amendment Bill: Justice Hemant Gupta and Kunal Vajani on Institutional Arbitration and Reform Share on Facebook (Opens in new window) Facebook Share on X (Opens in new window) X Share on LinkedIn (Opens in new window) LinkedIn Share on WhatsApp (Opens in new window) WhatsApp Share on Telegram (Opens in new window) Telegram More Print (Opens in new window) Print Email a link to a friend (Opens in new window) Email Share on Reddit (Opens in new window) Reddit Published on April 8, 2026April 8, 2026By Editor Share on Facebook (Opens in new window) Facebook Share on X (Opens in new window) X Share on LinkedIn (Opens in new window) LinkedIn Share on WhatsApp (Opens in new window) WhatsApp Share on Telegram (Opens in new window) Telegram More Print (Opens in new window) Print Email a link to a friend (Opens in new window) Email Share on Reddit (Opens in new window) Reddit Related Tags : ADRAnushaSoniArbitrationArbitrationAmendmentBillArbitrationLawDisputeResolutionIndiaArbitrationInstitutionalArbitrationJusticeHemantGuptaKunalVajaniLawCameraAndConversationsLegalDiscussionLegalReformsscconline Leave a comment
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