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Report No. 11

65. Liability of a party inducing another to make etc., an instrument.-

No party to an instrument who has induced any other party to make, draw, accept, indorse or transfer the same to him for a consideration which he has failed to pay or perform in full shall recover thereon an amount exceeding the value of the consideration (if any) which he has actually paid or performed.

(Section 43, Exception III]







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