Section 6 in The Jammu and Kashmir Sale of Goods Act, 1996 (1939 A.D.)
6. Existing or future goods.
(1)The goods which from the subject of a contract of sale may be either existing goods, owned or possessed by the seller, or future goods.(2)There may be a contract for the sale of goods the acquisition of which by the seller depends upon a contingency which may or may not happen.(3)Where by a contract of sale the seller purports to effect a present sale of future goods, the contract operates as an agreement to sell the goods.
