Saturday, 02, May, 2026
 
 
 
Expand O P Jindal Global University
 
Recent News

Peru introduces reforms in arbitration law in wake of Corruption Scandal


Peru Arbitration Law Reform, pic by:  mundo.sputniknews.com
01 Feb 2020
Categories: International News Arbitration

In the wake of International fallout from the Odebrecht corruption scandal which continues to date, Peru has made several reforms to its Arbitration Law.

The new reforms aimed at increasing transparency for disputes involving state entities – drawing criticism from practitioners in the region who say the measures are ill-conceived.

Source Link



Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter