Section 52(b) in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)
(b)A and B contract that A shall make over his stock-in-trade to B at a fixed price, and B promises to give security for the payment of the money. A's promise need not be performed until the security is given, for the nature of the transaction requires that A should have security before he delivers up his stock.
