Section 25(3)(g) in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)

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

(g)A, agrees to sell a house worth Rs. 1,000 for Rs. 10. A denies that his consent to the agreement was freely given.

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