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[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 49(1)(a) in The Jammu and Kashmir Sale of Goods Act, 1996 (1939 A.D.)

(a)when he delivers the goods to a carrier or other bailee for the purpose of transmission to the buyer without reserving the right of disposal of the goods;