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Union of India - Section

Section 42 in The Indian Contract Act, 1872

42. Devolution of joint liabilities.—

When two or more persons have made a joint promise, then, unless a contrary intention appears by the contract, all such persons, during their joint lives, and, after the death of any of them, his representative jointly with the survivor or survivors, and, after the death of the last survivor, the representatives of all jointly, must fulfil the promise.