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[Cites 0, Cited by 1] [Section 65] [Entire Act]

Union of India - Subsection

Section 65(c) in The Indian Contract Act, 1872

(c)A, a singer, contracts with B, the manager of a theatre, to sing at his theatre for two nights in every week during the next two months, and B engages to pay her a hundred rupees for each night's performance. On the sixth night, A wilfully absents herself from the theatre, and B, in consequence, rescinds the contract. B must pay A for the five nights on which she had sung.