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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 25(1) in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)

(1)it is expressed in writing and registered under the law for the time being in force for the registration of documents and is made on account of natural love and affection between parties standing in a near relation to each other; or unless