Section 15 in The Jammu and Kashmir Sale of Goods Act, 1996 (1939 A.D.)
15. Sale by description.
- Where there is a contract for the sale of goods by description, there is an implied condition that the goods shall correspond with the description; and if the sale is by sample as well as by description, it is not sufficient that the bulk of the goods corresponds with the sample if the goods do not also correspond with the description.
