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[Cites 0, Cited by 1] [Section 43] [Entire Act]

Union of India - Subsection

Section 43(b) in The Indian Contract Act, 1872

(b)A, B and C jointly promise to pay D the sum of 3,000 rupees. C is compelled to pay the whole. A is insolvent, but his assets are sufficient to pay one-half of his debts. C is entitled to receive 500 rupees from A's estate, and 1,250 rupees from B.