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SC: For an Arbitration Clause to be Legally Binding it has to be in Consonance with Constitution - (07 Nov 2023)

ARBITRATION

Supreme Court has held that for arbitration clause to be legally binding it has to be in consonance with “operation of law” which includes the Grundnorm i.e. Constitution. It is a settled position of law that there can be no consent against the law and there can be no waiver of fundamental rights.

Tags : SUPREME COURT   CONSTITUTION   ARBITRATION CLAUSE  

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