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Union of India - Section

Section 46 in The Indian Contract Act, 1872

46. Time for performance of promise, where no application is to be made and no time is specified.—

Where, by the contract, a promisor is to perform his promise without application by the promisee, and no time for performance is specified, the engagement must be performed within a reasonable time.Explanation.—The question "what is a reasonable time" is, in each particular case, a question of fact.