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Kerala HC Seeks Govt Explanation on Foreign Jurisdiction Clause and Lack of Law Dept Sanction - (21 Apr 2020)

CONTRACT

Kerala High Court has sought explanation from the Kerala Government on the foreign jurisdiction clause in the contract with United States-company Sprinklr, and also regarding the omission to seek sanction from the law department before finalizing the deal for processing data related to COVID-19 patients.

Tags : KERALA HIGH COURT   FOREIGN JURISDICTION CLAUSE  

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