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Union of India - Section

Section 178A in The Indian Contract Act, 1872

178A. Pledge by person in possession under voidable contract.—

When the pawnor has obtained possession of the goods pledged by him under a contract voidable under section 19 or section 19A, but the contract has not been rescinded at the time of the pledge, the pawnee acquires a good title to the goods, provided he acts in good faith and without notice of the pawnor's defect of title.