Arbitration Clause Cannot Circumscribe the Jurisdiction of a Consumer Fora: Supreme Court - (12 Mar 2018)
Supreme Court has upheld the National Consumer Dispute Redressal Commission (NCDRC) order that held that arbitration clause in the agreements cannot circumscribe the jurisdiction of a consumer fora, notwithstanding the amendments made to Section 8 of the Arbitration Act.
Tags : SUPREME COURT CONSUMER RIGHTS
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