Section 21 in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)
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 the State but a mistake as to a law not in force in the State has the same effect as a mistake of fact.IllustrationsA and B make a contract grounded on the erroneous belief that a particular debt is barred by the Law of Limitation. The contract is not voidable.
