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Indian Contract Act, 1872 174. Pawnee not to retain for debt or promise other than that for which goods pledged-Presumption in case of subsequent advances The pawnee shall not, in the absence of a contract to that effect, retain the goods pledged for any debt or promise of other than the debt or promise for which they are pledged; but such contract, in the absence of anything to the contrary, shall be presumed in regard to subsequent advances made by the pawnee.    |
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