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[Cites 0, Cited by 0] [Section 73(1)] [Section 73] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 73(1)(q) in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)

(q)A contracts to sell and deliver to B, on the first of January certain cloth which B intends to manufacture into caps of a particular kind, for which there is no demand, except at that season. The cloth is not delivered till after the appointed time and too late to be used that year of making caps. B is entitled to receive from A, by way of compensation, the difference between the contract price of the cloth and its market price at the time of delivery, but not the profits which he expected to obtain by making caps, nor the expenses which he has been put to in making preparation for the manufacture.