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State of Jammu-Kashmir - Section

Section 179 in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)

179. Pledge where Pawnor has only a limited interest

—Where a person pledges goods in which he has only a limited interest, the pledge is valid to the extent of that interest.Suits By Bailees or Bailors Against Wrong-Doers