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[Cites 0, Cited by 0] [Section 208] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 208(c) in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)

(c)A directs B, his agent, to pay certain money to C. A dies and D takes out probate to his will. B, after A's death, but before hearing of it, pays the money to C. The payment is good as against D, the executor.