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[Cites 0, Cited by 0] [Section 211] [Entire Act]

Union of India - Subsection

Section 211(a) in The Indian Contract Act, 1872

(a)A, an agent engaged in carrying on for B a business, in which it is the custom to invest from time to time, at interest, the moneys which may be in hand, omits to make such investments. A must make good to B the interest usually obtained by such investments.