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[Cites 0, Cited by 8] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(a) in The Indian Contract Act, 1872

(a)A agrees to sell to B a specific cargo of goods supposed to be on its way from England to Bombay. It turns out that, before the day of the bargain the ship conveying the cargo had been cast away and the goods lost. Neither party was aware of these facts. The agreement is void.