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Citedby 2 docs
Ogale Glass Works Ltd. vs The Union Of India on 14 July, 1975
Parvez A. Poonawalla, Mumbai vs Assessee on 9 March, 2011
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sec. 4
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[
Section 4
] [
Complete Act
]
Central Government Act
Section 4(a) in The Indian Contract Act, 1872
(a) A proposes, by letter, to sell a house to B at a certain price. The communication of the proposal is complete when B receives the letter.