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Union of India - Section

Section 3 in The Indian Contract Act, 1872

3. Communication, acceptance and revocation of proposals.—

The communication of proposals, the acceptance of proposals, and the revocation of proposals and acceptances, respectively, are deemed to be made by any act or omission of the party proposing, accepting or revoking, by which he intends to communicate such proposal, acceptance or revocation, or which has the effect of communicating it.