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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 18(2) in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)

(2)any breach of duty which, without an intent to deceive, gains an advantage to the person committing it, or, any one claiming under him, by misleading another to his prejudice or to the prejudice of any one claiming under him;