Report No. 13

124. Section 159.-

Pollock and Mulla1 put the query whether an express contract not to recall a thing gratuitously lent before the expiration of a certain time would not be valid. We think that section 159 is no bar to such a contract. It is not necessary to alter the language of this section.

1. Pollock & Mulla; Op. Cit., p. 585.

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