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[Cites 0, Cited by 117] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(1) in The Indian Contract Act, 1872

(1)A contract is said to be induced by 'undue influence' where the relations subsisting between the parties are such that one of the parties is in a position to dominate the will of the other and uses that position to obtain an unfair advantage over the other.