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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 51(5) in The Jammu and Kashmir Sale of Goods Act, 1996 (1939 A.D.)

(5)When goods are delivered to a ship chartered by the buyer, it is a question depending on the circumstances of the particular case, whether they are in the possession of the master as a carrier or as agent of the buyer.