Section 178A — Pledge by person in possession under voidable contract.

Indian Contract Act, 1872
When the pawnor has obtained possession of the goods pledged by him under a contract voidable under section 19 or section 19A, but the contract has not been rescinded at the time of the pledge, the pawnee acquires a good title to the goods, provided he acts in good faith and without notice of the pawnor's defect of title.]

Official Hindi (PDF) ↗

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