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 32] [Entire Act] State of Jammu-Kashmir - Subsection Section 32(c) in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.) (c)A contracts to pay B a sum of money when B marries C. C dies without being married to B. This contract become void.
