Report No. 13
Section 49.- To section 49 of the principal Act, the following Explanation shall be added, namely:?
"Explanation.-In the case of a contract of loan, where the creditor has not appointed a place for repayment of the loan and the borrower has made no application for such appointment, it is the duty of the borrower to make the repayment at the place where the creditor carries on business, or, if there is no such place, at the place where the creditor resides".
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