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[Cites 0, Cited by 3] [Section 125] [Entire Act]

Union of India - Subsection

Section 125(3) in The Indian Contract Act, 1872

(3)all sums which he may have paid under the terms of any compromise of any such suit, if the compromise was not contrary to the orders of the promisor, and was one which it would have been prudent for the promisee to make in the absence of any contract of indemnity, or if the promisor authorized him to compromise the suit.