Section 45(2) in The Jammu and Kashmir Sale of Goods Act, 1996 (1939 A.D.)
(2)In this Chapter, tile term "seller" incudes any person who is in the position of a seller, as for instance, an agent of the seller to whom tile bill of lading has been endorsed, or a consignor or agent who has himself paid, or is directly responsible for, the price.
