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Section 42. Devolution of joint liabilities


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 4
Chapter Title Ministry Department
Of the performance of contracts which must be performed Ministry of Law and Justice, Legislative Department Department of Law and Legislative Affairs

When two or more person have made a joint promise, then, unless a contrary intention appears by the contract, all such persons, during their joint lives, and, after the death of any of them, his representative jointly with the survivor or survivors, and, after the death of the last survivor the representatives of all jointly, must fulfil the promise.

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