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Indian Contract Act, 1872 47. Time and place for performance of promise, where time is specified and no application to be made When a promise is, to be performed on a certain day, and the promisor has undertaken to perform it without the application by the promisee, the promisor may perform it at any time during the usual hours of business on such day and at the place at which the promise ought to be performed. Illustration A promises to deliver goods at B's warehouse on first January. On that day A brings the goods to B's warehouse, but after the usual hour of closing it, and they are not received. A has not performed his promise.    |
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