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 229] [Entire Act] Union of India - Section Section 22 in The Indian Contract Act, 1872 22. Contract caused by mistake of one party as to matter of fact.— A contract is not voidable merely because it was caused by one of the parties to it being under a mistake as to a matter of fact.
