Section 209 in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)
209. Agent's duty on termination of agency by Principal's death or insanity
When an agency is terminated by the principal dying or becoming of unsound mind, the agent is bound to take on behalf of the representative of his late principal, all reasonable steps for the protection and preservation of the interests entrusted to him.
