Section 204(b) in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)
(b)A authorises B to buy 1,000 bales of cotton on account of A, and to pay for it out of A's money remaining in B's hands. B buys 1,000 bales of cotton in A's name and so as not to render himself personally liable for the price. A can revoke B'S authority to pay for the cotton.
