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Citedby 1 docs
Amina vs Hassan Koye on 31 May, 1985
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indian contract act
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indian contract act 1872
125
section 125
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indian acts
sec.125
indian contract act doctypes:laws
\"indian contract act, 1872\" doctypes:laws
"section 125"
"indian contract act, 1872"
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125 doctypes:laws
indian contract act: loss of goods pledged
[
Section 125
] [
Complete Act
]
Central Government Act
Section 125(1) in The Indian Contract Act, 1872
(1) all damages which he may be compelled to pay in any suit in respect of any matter to which the promise to indemnify applies