Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 84] [Entire Act] Union of India - Section Section 179 in The Indian Contract Act, 1872 179. Pledge where pawnor has only a limited interest.— Where a person pledges goods in which he has only a limited interest, the pledge is valid to the extent of that interest.
