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 70] [Entire Act] State of Jammu-Kashmir - Subsection Section 70(a) in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.) (a)A, a tradesman, leaves goods at B's house by mistake. 13 treats the goods as his own. He is bound to pay A for them.
