Report No. 13
Section 25.- In section 25 of the principal Act,-
(a)in clause (3), the words "or unless" shall be inserted at the end;
(b) after clause (3), the following clauses shall be inserted, namely: -
"(4) it is a promise, express or implied, which the promisor knew or should reasonably have known, would be relied upon by the promisee, where the promisee has altered his position to his detriment in reliance on the promise; or unless
"(5) it is a promise to keep a proposal open for a definite period of time or until the occurrence of a specified event; or unless
"(6) it is a promise to dispense with or remit the performance of a promise or to extend the time for its performance."
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