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[Cites 0, Cited by 52] [Entire Act]

Union of India - Section

Section 66 in The Indian Contract Act, 1872

66. Mode of communicating or revoking rescission of voidable contract.—

The rescission of a voidable contract may be communicated or revoked in the same manner, and subject to the same rules, as apply to the communication or revocation of the proposal.'