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[Cites 0, Cited by 42] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(1) in The Sale Of Goods Act, 1930

(1)Where, in pursuance of a contract of sale, the seller is authorised or required to send the goods to the buyer, delivery of the goods to a carrier, whether named by the buyer or not, for the purpose of transmission to the buyer, or delivery of the goods to a wharfinger for safe custody, is prima facie deemed to be a delivery of the goods to the buyer.