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Indian Contract Act, 1872 178A. Pledge by person in possession under voidable contract When the pawnor has obtained possession of other goods pledged by him under a contract voidable under section 19 or section 19A, but the contract has not been rescinded at the time of the pledge, the pawnee acquires a goods title to the goods, provided he acts in good faith and without notice of the pawnor's defect of title.    |
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