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 1] [Section 64] [Entire Act] Union of India - Subsection Section 64(1) in The Sale Of Goods Act, 1930 (1)where goods are put up for sale in lots, each lot is prima facie deemed to be the subject of a separate contract of sale;
