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[Cites 0, Cited by 2] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(3) in The Sale Of Goods Act, 1930

(3)Where the seller delivers to the buyer the goods he contracted to sell mixed with goods of a different description not included in the contract, the buyer may accept the goods which are in accordance with the contract and reject the rest, or may reject the whole.