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  • Section 4 of the Indian Contract Act.
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Cites
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Citation Codes
Equivalent Citations
citation codes
Judges
Acts
  • Section 4 of the Indian Contract Act.

    Dhondbhat Narharbhat v. Atmaram Moreshvar

    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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    Comments

    Dhondbhat Narharbhat v. Atmaram Moreshvar
    (Feb 28, 1889)