Report No. 199

Chapter II

Procedural Provisions and Procedural Unfairness

3. Procedural provisions of the Indian Contract Act, 1872 (9 of 1872).-

The following provisions of the Indian Contract Act, 1872 (9 of 1872) are procedural, namely:-

(a) Section 15 which deals with coercion,

(b) Sections 16 and 19A which deal with undue influence,

(c) Section 17 which deals with fraud,

(d) Section 18 which deals with misrepresentation,

(e) Section 19 which deals with agreements without free consent.