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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 65(a) in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)

(a)A pays B 1,000 rupees in consideration of B's promising to marry C, A's daughter. C is dead at the time of the promise. The agreement is void but B must repay A the 1,000 rupees.