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[Cites 0, Cited by 0] [Section 237] [Entire Act]

Union of India - Subsection

Section 237(a) in The Indian Contract Act, 1872

(a)A consigns goods to B for sale, and gives him instructions not to sell under a fixed price. C, being ignorant of B's instructions, enters into a contract with B to buy the goods at a price lower than the reserved price. A is bound by the contract.