| Term or phrase | Literal translation | Definition and use |
|---|---|---|
| lex loci | The law of the place | The law of the country, state, or locality where the matter under litigation took place. Usually used in contract law, to determine which laws govern the contract. |
| Term or phrase | Literal translation | Definition and use |
|---|---|---|
| lex loci | The law of the place | The law of the country, state, or locality where the matter under litigation took place. Usually used in contract law, to determine which laws govern the contract. |
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