Legal Desire Online Certification Course on 'Law of Contract'
Legal Desire is pleased to announce its second Online Course on 'Law of Contracts'.
The law relating to contract in India is contained in Indian Contract Act, 1872. All of us enter into a number of contracts everyday knowingly or unknowingly. Each contract creates some rights and duties on the contracting parties. Hence this legislation, Indian Contract Act of 1872, being of skeletal nature, deals with the enforcement of these rights and duties on the parties in India.
Hence, this course will cover Indian Contract Act of 1872. Also Specific Relief Act, 1963 is covered in this online course, which aims to assure that where there is a wrong, there must be a remedy. Remedies are generally provided by the branch of substantive law which defines its rights and duties for its own purposes. The law of contract provides the remedy of damages for breach of contract, whereas a number of reliefs are allowed under Specific Relief Act, 1963.
This online certification course is divided into 8 Modules. Each chapter and provision is supplied with illustrations and case laws. Also PowerPoint and Video Presentations will be delivered for better learning. Enrolled students can also download all the course material.
Salient Features:
- Assignments
- Case Laws
- Illustrations
- Online Notes/Study Material
- Powerpoint Presentations
- Audio/Visuals Content
- Expert Advice
- Q & A Support
- Fast Track Module Exam
- Sample Legal Docs and Formats
- Downloadable Study material
- Win Rewards for Performances
Course Fees: Rs.2000/- (Promo Price)
Course Registrations:
To register visit, www.legaldesire.com/cc
Important Dates:
- Course Duration: 45 Days (5th April-20th May, 2014)
- Registration Deadline: 30th March, 2014
- Final Test Date: 25th May, 2014
- Certificate Dispatch: 1st June, 2014
Contact
Phone: +91-7417257178, +91-9719606665
Email: courses@legaldesire.com
Website: www.legaldesire.com/cc
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