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 0] [Entire Act] State of Jammu-Kashmir - Section Section 218 in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.) 218. Agent's duty to pay sums received for principal Subject to such deductions, the agent is bound to pay to his principal all sums received on his account.
