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SC: No Bar on Exclusive Jurisdiction Clause in Contracts through Section 28 of Contract Act - (09 Apr 2025)

CONTRACT

Supreme Court has held that Section 28 of the Contract Act, 1872 does not bar exclusive jurisdiction clauses in employment contracts, which confer exclusive jurisdiction on the courts of a particular location to decide disputes relating to the contract.

Tags : SUPREME COURT   SECTION 28   EXCLUSIVE JURISDICTION CLAUSE  

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