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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 16(2)(c) in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)

(c)A being in debt to B, the money-lender of his village, contracts a fresh loan on terms which appears to be unconscionable. It lies on B to prove that the contract was not induced by undue influence.