Section 3 — Communication, acceptance and revocation of proposals.

Indian Contract Act, 1872
The communication of proposals the acceptance of proposals, and the revocation of proposals and acceptances, respectively, are deemed to be made by any act or omission of the party proposing, accepting or revoking by which he intends to communicate such proposal, acceptance or revocation, or which has the effect of communicating it.

Official Hindi (PDF) ↗

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