Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 56] [Entire Act] Union of India - Section Section 198 in The Indian Contract Act, 1872 198. Knowledge requisite for valid ratification.— No valid ratification can be made by a person whose knowledge of the facts of the case is materially defective.
