| 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 |
In the case of an alternative promise, one branch of which is legal and other other illegal, the legal branch alone can be enforced.
Illustration
A and B agree that A shall pay B 1,000 rupees, for which B shall afterwards deliver to A either rice or smuggled opium.
This is a valid contract to deliver rice, and a void agreement as to the opium.
