| Category of Bare Act | Name of the Act | Year of Promulgation |
|---|---|---|
| Civil Laws | Indian Contract Act, 1872 | 1872 |
| Act Number | Enactment Date | Chapter Number |
| 9 | 1872-04-25 | 9 |
| Chapter Title | Ministry | Department |
| Of bailment | Ministry of Law and Justice, Legislative Department | Department of Law and Legislative Affairs |
The pawnee shall not, in the absence of a contract to that effect, retain the goods pledged for any debt or promise of other than the debtor promise for which they are pledged; but such contract, in the absence of anything to the contrary, shall be presumed in regard to subsequent advances made by the pawnee.
