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SC: Gift Deed Conditioned Upon Rendering of Services Without Remuneration is Unconstitutional - (13 Dec 2024)

CIVIL

Supreme Court has held that a gift deed which has a condition requiring donees to render services without any remuneration, would amount to forced labour and shall not only be wrong or illegal but also unconstitutional.

Tags : SUPREME COURT   GIFT DEED   RENDER SERVICES  

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