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Report No. 13

157. Section 204.-

In section 204, the language 'such acts and obligations as arise from acts already done in the agency' is not happy. The illustrations point to the conclusion that the intention of the legislature was to protect acts already done and obligations arising from such acts. We suggest that the language of the section should be made more explicit.

158. Section 205.-

No change is necessary in section 205.



Indian Contract Act, 1872 Back




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