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 1] [Section 70] [Entire Act] Union of India - Subsection Section 70(a) in The Indian Contract Act, 1872 (a)A, a tradesman, leaves goods at B's house by mistake. B treats the goods as his own. He is bound to pay A for them.
