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SC: Arbitration Agreement in Unstamped Contract Which is Exigible to Stamp Duty Not Enforceable - (25 Apr 2023)

ARBITRATION

Supreme Court Constitution Bench has held that instrument which is exigible to stamp duty may contain arbitration clause and which is not stamped can’t be said to be contract enforceable in law within meaning of Section 2(h) of Contract Act and is not enforceable under Section 2(g) of Contract Act.

Tags : SUPREME COURT   CONSTITUTION BENCH   ARBITRATION AGREEMENT   UNSTAMPED CONTRACT  

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