Web www.vakilno1.com
 
   
11. Who are competent to contract 

Every person is competent to contract who is of the age of majority according to the law to which he is subject, and who is sound mind and is not disqualified from contracting by any law to which he is subject.

top.gif (599 bytes)

Copyright© Vakilno1.com 2000-2007. All rights reserved