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[Cites 0, Cited by 2] [Section 7(1)] [Section 7] [Entire Act]

State of Kerala - Subsection

Section 7(1)(c) in Kerala Torts (Miscellaneous Provisions) Act, 1976

(c)any tortfeasor liable in respect of that damage may recover contribution from any other tortfeasor who is, or would if sued have been, liable in respect of the same damage, whether as a joint tortfeasor or otherwise, so however that no person shall be entitled to recover contribution under this section from any person entitled to be indemnified by him in respect of the liability in respect of which the contribution is sought.