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[Cites 0, Cited by 0] [Section 25(3)] [Section 25] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 25(3)(f) in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)

(f)A, agrees to sell a horse worth Rs. 1,000 for Rs. 10. A's consent to the agreement was freely given. The agreement is a contract notwithstanding the inadequacy of the consideration.