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Cal HC: Reference to Master Facility Agreement Not Sufficient to Incorporate Arbitration Clause - (16 Aug 2023)

ARBITRATION

Calcutta High Court while observing that arbitration clause can’t be incorporated by reference without clear intention of parties, has held that a general reference to the Master Facility Agreement is not sufficient to incorporate the arbitration clause.

Tags : CALCUTTA HIGH COURT   MASTER FACILITY AGREEMENT   ARBITRATION CLAUSE  

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