Section 7 in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)
7. Acceptance must be absolute
In order to convert a proposal into a promise, the acceptance must(1)be absolute and unqualified;(2)be expressed in some usual and reasonable manner, unless the proposal prescribes a manner in which it is to be accepted. If the proposal prescribes the manner in which it is to be accepted, and the acceptance is not made in such manner, the proposer may, within a reasonable time after the acceptance is communicated to him, insist that his proposal shall be accepted in the prescribed manner and not otherwise; but if he fails to do so, he accepts the acceptance.
