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[Cites 0, Cited by 67] [Entire Act]

Union of India - Section

Section 173 in The Indian Contract Act, 1872

173. Pawnee's right of retainer.—

The pawnee may retain the goods pledged, not only for payment of the debt or the performance of the promise, but for the interests of the debt, and all necessary expenses incurred by him in respect of the possession or for the preservation of the goods pledged.