Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 197] [Entire Act] State of Jammu-Kashmir - Subsection Section 197(b) in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.) (b)A, without B's authority, lends B's money to C. Afterwards B accepts interests on the money form C. B's conduct implies a ratification of the loan.
