Section 2(1)(c) in Jammu and Kashmir Protection of Interests of Depositors (In Financial Establishments) Act, 2018

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State of Jammu-Kashmir - Subsection

Section 2(1)(c) in Jammu and Kashmir Protection of Interests of Depositors (In Financial Establishments) Act, 2018

(c)"Commercial dispute" means a dispute arising out of-

(i)ordinary transactions of merchants, bankers, financiers and traders such as those relating to mercantile documents, including enforcement and interpretation of such documents ;

(ii)export or import of merchandise or services ;

(iii)issues relating to admiralty and maritime law ;

(iv)transactions relating to aircraft, aircraft engines, aircraft equipment and helicopters, including sales, leasing and financing of the same ;

(v)carriage of goods ;

(vi)construction and infrastructure contracts, including tenders ;

(vii)agreements relating to immovable property used exclusively in trade or commerce ;

(viii)franchising agreements ;

(ix)distribution and licensing agreements ;

(x)management and consultancy agreements ;

(xi)joint venture agreements ;

(xii)shareholders agreements ;

(xiii)subscription and investment agreements pertaining to the services industry including outsourcing services and financial services ;

(xiv)mercantile agency and mercantile usage ;

(xv)partnership agreements ;

(xvi)technology development agreements ;

(xvii)intellectual property rights relating to registered and unregistered trademarks, copyright, patent, design, domain names, geographical indications and semiconductor integrated circuits;

(xviii)agreements for sale of goods or provision of services ;

(xix)exploitation of oil and gas reserves or other natural resources including electromagnetic spectrum ;

(xx)insurance and re-insurance ;

(xxi)contracts of agency relating to any of the above ; and

(xxii)such other commercial disputes as may be notified by the Central Government.

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State of Jammu-Kashmir - Subsection

Section 2(1)(c) in Jammu and Kashmir Protection of Interests of Depositors (In Financial Establishments) Act, 2018