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Dhondbhat Narharbhat v. Atmaram Moreshvar
Bombay High Court
Feb 28, 1889
Important Paras
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1. The document in the present case is not an unconditional undertaking to pay a certain sum of money, but only a request to borrow on certain conditions. It constituted a proposal under Section 4 of the Indian Contract Act.
2. It is not, in our opinion, liable to stamp duty.
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