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Indian Contract Act, 1872 233. Right of person dealing with agent personally liable In cases where the agent is personally liable, a person dealing with him may hold either him or his principal, or both of them liable. Illustration A enters into a contract with B to sell him 100 bales of cotton, and afterwards, discovers that B was acting as agent for C. A may sue either B or C, or both, for the price of the cotton.    |
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