Report No. 13
Appendix I
Proposals as shown in the form of Draft Amendments
[This is not, however, to be treated as a draft Bill.]
Changes in the text of the existing Act have been shown in italics, wherever possible.
Section 1.- In section 1 of the Indian Contract Act, 1872 (9 of 1972) (hereinafter referred to as the principal Act), -
(a) the word "Indian" shall be omitted;
(b) after the words "any incident of any contract", the words "if such usage, custom or incident of contract is" shall be inserted.
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