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 396] [Entire Act] Union of India - Section Section 31 in The Indian Contract Act, 1872 31. "Contingent contract" defined.— A "contingent contract" is a contract to do or not to do something, if some event, collateral to such contract, does or does not happen.IllustrationA contracts to pay to B Rs.10,000 if B's house is burnt. This is a contingent contract.
