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Supreme Court Upholds Bond Clause for Recovery of Rupees 2 Lakh in Employment Contract - (15 May 2025)

CONTRACT

SC while upholding a bond clause in an employment contract that allowed the employer to recover ?2 lakhs from an employee who resigned before the mandatory service period, has held that exclusivity clauses in employment contracts are legally permissible.

Tags : SUPREME COURT   EMPLOYMENT CONTRACT   MANDATORY SERVICE PERIOD  

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