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State of Jammu-Kashmir - Section

Section 172 in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)

172. "Pledge", "pawnor" and "pawnee" defined

—The bailment of goods as security for payment of a debt or performance of a promise is called "pledge". The bailor is in this case called the "pawnor". The bailee is called the "pawnee".