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Calcutta HC: Notice of Sale by Pawnee Must Contain Positive Assertion Indicating Intention - (21 Feb 2022)

CONTRACT

Calcutta High Court has observed that a notice of sale by a pawnee under Section 176 of the Indian Contract Act, 1872 must contain a positive assertion indicating the intention of the pawnee to dispose of the security.

Tags : CALCUTTA HIGH COURT   NOTICE OF SALE BY PAWNEE  

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