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[Cites 0, Cited by 6] [Section 54] [Entire Act]

Union of India - Subsection

Section 54(4) in The Sale Of Goods Act, 1930

(4)Where the seller expressly reserves a right of re-sale in case the buyer should make default, and, on the buyer making default, re-sells the goods, the original contract of sale is thereby rescinded, but without prejudice to any claim which the seller may have for damages.