Section 6(2) in The Indian Contract Act, 1872

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Section 6(2) in The Indian Contract Act, 1872 ["Section 6"] ["Complete Act"]

Citedby 4 docs

Unfair (Procedural

Ms. Krishna Mohini Saxena vs U.P. Madhyamic Siksha Seva Chayan ... on 15 May, 2002

Kash Ind Roller Flour Mills And ... vs Union Of India (Uoi) And Ors. on 16 March, 2007

T.A. Meenakshi Sundarammal And ... vs K. Subramania Ayyar And Ors. on 27 November, 1953

Central Government Act

(2) by the lapse of the time prescribed in such proposal for its acceptance, or, if no time is so prescribed, by the lapse of a reasonable time, without communication of the acceptance;