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[Cites 0, Cited by 2] [Section 25(3)] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(3)(e) in The Indian Contract Act, 1872

(e)A owes B Rs. 1,000, but the debt is barred by the Limitation Act. A signs a written promise to pay B Rs. 500 on account of the debt. This is a contract.