Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 125] [Entire Act] State of Jammu-Kashmir - Subsection Section 125(1) in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.) (1)all damages which he may be compelled to pay in any suit in respect of any matter to which the promise to indemnify applies;
