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] [Section 220] [Entire Act] State of Jammu-Kashmir - Subsection Section 220(b) in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.) (b)A employs B to recover 1,000 rupees from C. Through B's misconduct the money is not recovered. B is entitled to no remuneration of his services, and must make good the loss.
