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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(25B) in Hyderabad General Clauses Act, 1308F

(25B)[ the word "bond" shall also include a document whereby a person promised to another to make payment of money on condition that, if a particular act is done or a particular act is not done, the said promise shall become void;] [As amended by Act No. VI of 1310F.]