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[Cites 0, Cited by 338] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(d) in The Indian Contract Act, 1872

(d)When, at the desire of the promisor, the promisee or any other person has done or abstained from doing, or does or abstains from doing, or promises to do or to abstain from doing, something, such act or abstinence or promise is called a consideration for the promise;