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[Cites 0, Cited by 1] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(b) in The Indian Contract Act, 1872

(b)A promises to pay B 1,000 rupees at the end of six months, if C, who owes that sum to B, fails to pay it. B promises to grant time to C accordingly. Here, the promise of each party is the consideration for the promise of the other party, and they are lawful considerations.