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State of Jammu-Kashmir - Section

Section 66 in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)

66. Mode of communicating or revoking rescission of voidable contract

—The rescission of a voidable contract may be communicated or revoked in the same manner, and subject to the same rules, as apply to the communication or revocation of a proposal.