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[Cites 0, Cited by 0] [Section 224] [Entire Act]

Union of India - Subsection

Section 224(b) in The Indian Contract Act, 1872

(b)B, the proprietor of a newspaper, publishes, at A's request, a libel upon C in the paper, and A agrees to indemnify B against the consequences of the publication, and all costs and damages of any action in respect thereof. B is sued by C and has to pay damages, and also incurs expenses. A is not liable to B upon the indemnity.