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Achratlal Kesavalal Metha And Co. vs Vijayam And Co. By Proprietor G. ... on 27 January, 1925

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[Section 19] [Complete Act]
Central Government Act
Section 19(a) in The Indian Contract Act, 1872
(a) A, intending to deceive B, falsely represents that five hundred maunds of indigo are made annually at A' s factory, and thereby induces B to buy the factory. The contract is voidable at the option of B.