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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 74(b) in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)

(b)A contracts with B that if A practises as a surgeon within Calcutta, he will pay Rs. 5,000. A practises as a surgeon in Calcutta. B is entitled to such compensation, not exceeding Rs. 5,000, as the Court considers reasonable.