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[Section 63] [Complete Act]
Central Government Act
Section 63(d) in The Indian Contract Act, 1872
(d) A owes B, under. a contract, a sum of money, the amount of which has not been ascertained. A' without ascertaining the amount, gives to B, and B, in satisfaction thereof, accepts, the sum of 2, 000 rupees. This is a discharge of the whole debt, whatever may be its amount.