Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 23] [Entire Act] State of Jammu-Kashmir - Subsection Section 23(e) in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.) (e)A, B and C enter into an agreement for the division among them of grains acquired, or to be acquired, by them by fraud. The agreement is void, as its object is unlawful.
