Section 192 in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)
192. Representation of principal by sub-agent properly appointed
Where a sub-agent is properly appointed the principal is, so far as regards third person, represented by the sub-agent, and is bound by and responsible for his acts, as if he were an agent originally appointed by the principal.Agent's responsibility for sub-agent.The agent is responsible to the principal for the acts of the sub-agent.Sub-agent's responsibility.The sub-agent is responsible for his acts to the agent, but not to the principal, except in case of fraud or wilful wrong.
