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State of Jammu-Kashmir - Section

Section 3 in The Jammu and Kashmir Sale of Goods Act, 1996 (1939 A.D.)

3. Application of provisions of Act IX of 1977.

- The unrepealed provisions of the Contract Act IX of 1977, save in so as is they are inconsistent with express provisions of this act, shall continue to apply to contracts for the sale of goods.