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[Cites 0, Cited by 0] [Section 283(4)] [Section 283] [Entire Act]

Union of India - Subsection

Section 283(4)(d) in The Cantonments Act, 2006

(d)such owner or person has purchased the article with a written warranty that it was of a certain nature, substance and quality and had no reason to believe that it was not of such nature, substance and quality, and has exposed it or hawked it about or brought it for sale in the same state and by the same description as that in and by which he purchased it.