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[Cites 0, Cited by 0] [Section 194] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 194(b) in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)

(b)A authorises B, a merchant in Calcutta, to recover the moneys due to A from C and Co. B instructs D, a solicitor, to take legal proceedings against C and Co. for the recovery of the money. D is not a sub-agent, but is solicitor for A.