Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Jammu-Kashmir - Subsection Section 2(3) in The Jammu and Kashmir Sale of Goods Act, 1996 (1939 A.D.) (3)goods are said to be in a "deliverable state" when they are in such state that the buyer would under the contract be bound to take delivery of them.
