Section 15 in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)
15. "Coercion" defined
"Coercion" is the committing, or threatening to commit, any act forbidden by the Ranbir Penal Code or the unlawful detaining, or threatening to detain, any property, to the prejudice of any person whatever, with the intention of causing any person to enter into an agreement.Explanation.It is immaterial whether the Ranbir Penal Code is or is not in force in the place where the coercion is employed.IllustrationsA, on board ship on the high seas causes B to enter into an agreement by an act amounting to criminal intimidation under the Ranbir Penal Code.A afterwards sues B for breach of contract at Calcutta.A has employed coercion, although his act is not an offence by the law of England, and although section 506 of the Ranbir Penal Code was not in force at the time when or place where the act was done.
