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[Cites 0, Cited by 1] [Section 125] [Entire Act]

Union of India - Subsection

Section 125(2) in The Indian Contract Act, 1872

(2)all costs which he may be compelled to pay in any such suit if, in bringing or defending it, he did not contravene the orders of the promisor, and acted as it would have been prudent for him to act in the absence of any contract of indemnity, or if the promisor authorized him to bring or defend the suit;