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Calcutta HC: Subsequent Agreement Extending Validity Need Not Have Separate Arbitration Clause - (25 Apr 2022)

CONTRACT

Calcutta High Court has held that a subsequent agreement entered into between the parties need not contain a separate arbitration clause if it is made only to extend the validity of the original agreement that contained an arbitration clause.

Tags : CALCUTTA HIGH COURT   SUBSEQUENT AGREEMENT   ARBITRATION CLAUSE  

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