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Union of India - Section

Section 21 in The Indian Contract Act, 1872

21. Effect of mistakes as to law.—

A contract is not voidable because it was caused by a mistake as to any law in force in India; but a mistake as to a law not in force in India has the same effect as a mistake of fact.IllustrationA and B make a contract grounded on the erroneous belief that a particulardebt is barred by the Indian Law of Limitation; the contract is not voidable.