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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 29(e) in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)

(e)A agrees to sell to B "one hundred maunds of rice at a price to be fixed by C": As the price is capable of being made certain, there is no uncertainty here to make the agreement void.