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Indian Contract Act, 1872 Foot Notes 1 Substituted by Act No. 3 of the 1951 for the words "except Part B States". 2 The words "The enactments mentioned in the Schedule hereto are repealed to the extent specified in the third column thereof but" repealed by Act No. 10 of 1914. 3 Substituted by Act No. 3 of 1951, for the words "Part A States and Part C States". 4 Substituted by Act No. 6 of 1899. 4A The words "undue influence" repealed by Act No. 6 of 1899. 5 Inserted by Act No. 6 of 1899. 6 The words "British India" have successively been amended by AO 1948 and AO 1950. 7 Paragraph 2, omitted by AO 1950. 8 Second illustration repealed by Act No. 24 of 1917. 9 Substituted by Act No. 12 of 1891 for the word "assurances". 10 Exceptions 2 and 3 repealed by Act No. 9 of 1932. 11 Substituted by Indian Contract (Amendment) Act, 1996, dated 8th. January, 1997. 12 Second clause of Exception 1 to section 28 repealed by Specific Relief Act, 1877 and Act No. 1 of 1877 was repealed by Specific Relief Act, 1963, w.e.f. 1st. March, 1964. 13 Substituted by Act No. 12 of 1891. 14 Submitted by Act No. 12 of 1891, for the word "compensation". 15 Substituted by Act No. 6 of 1899. 16 Added by Act No. 6 of 1899. 17 Inserted by Act No. 24 of 1917. 18 Sections 178 and 178A substituted by Act No. 4 of 1930.    |
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