AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Report No. 13

Section 145.- To section 145 of the principal Act, the following Explanations shall be added, namely:-

"Explanation 1.-The right of the surety to indemnity under this section shall not be deemed to prejudice his right to recover damages in appropriate cases.

Explanation 2.-Payment by a surety of a debt barred as against the principal debtor by limitation, is a payment made "rightfully" within the meaning of this section."







Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement