AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
  
  
  
    

Report No. 66

V. Actionable Claims

8.9. Section' 6 and actionable claims.-

We shall have a number of points1 of detail to consider with reference to section 6. But, at the outset, certain fundamental matters may be dealt with, as the section deals with the transfer of an actionable claim, broadly corresponding to the chose in action as known to English law.









  

Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement