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Union of India - Section

Section 233 in The Indian Contract Act, 1872

233. Right of person dealing with agent personally liable.—

In cases where the agent is personally liable, a person dealing with him may hold either him or his principal, or both of them liable.IllustrationsA enters into a contract with B to sell him 100 bales of cotton, and afterwards discovers that B was acting as agent for C. A may sue either B or C, or both, for the price of the cotton.