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[Cites 0, Cited by 0] [Section 63] [Entire Act]

Union of India - Subsection

Section 63(e) in The Indian Contract Act, 1872

(e)A owes B 2,000 rupees, and is also indebted to another creditors. A makes an arrangement with his creditors, including B, to pay them a licompositionl of eight annas in the rupee upon their respective demands. Payment to B of 1,000 rupees is a discharge of B's demand.