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[Cites 0, Cited by 0] [Section 73(1)] [Section 73] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 73(1)(n) in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)

(n)A contracts to pay a sum of money to B on a day specified. A does not pay the money on that day. B in consequence of not receiving the money on that day is unable to pay his debts and is totally ruined. A is not liable to make good to 13 anything except the principal sum he contracted to pay together with interest up to the day of payment.