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[Cites 0, Cited by 22] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(2) in The Sale Of Goods Act, 1930

(2)Where goods are bought by description from a seller who deals in goods of that description (whether he is the manufacturer or producer or not), there is an implied condition that the goods shall be of merchantable quality:Provided that, if the buyer has examined the goods, there shall be no implied condition as regards defects which such examination ought to have revealed.