Section 45(1)(b) in The Sale Of Goods Act, 1930

[Cites 0, Cited by 1] [Section 45(1)] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(1)(b) in The Sale Of Goods Act, 1930

(b)when a bill of exchange or other negotiable instrument has been received as conditional payment, and the condition on which it was received has not been fulfilled by reason of the dishonour of the instrument or otherwise.

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Union of India - Subsection

Section 45(1)(b) in The Sale Of Goods Act, 1930