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[Cites 0, Cited by 6] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(2) in The Indian Contract Act, 1872

(2)it must be made at a proper time and place, and under such circumstances that the person to whom it is made may have a reasonable opportunity of ascertaining that the person by whom it is made is able and willing there and then to do the whole of what he is bound by his promise to do;