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Report No. 13

78. Section 63.-

This section deals with cases of actual dispensing with, or remission of, performance or extension of time. These acts need not be supported by any consideration. The section does not apply to agreements to dispense with or remit performance or extend time. We have already made a recommendation in respect of such agreements while dealing with section 25.

79. Section 64.- No change is recommended in section 64.



Indian Contract Act, 1872 Back




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