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State of Jammu-Kashmir - Section

Section 190 in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)

190. When agent cannot delegate

—An agent cannot lawfully employ another to perform acts which he has expressly or impliedly undertaken to perform personally, unless by the ordinary custom of trade of a sub-agent may, or, from the nature of the agency, a sub-agent must be employed.