Section 45(1)(b) in The Jammu and Kashmir Sale of Goods Act, 1996 (1939 A.D.)

[Cites 0, Cited by 0] [Section 45(1)] [Section 45] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 45(1)(b) in The Jammu and Kashmir Sale of Goods Act, 1996 (1939 A.D.)

(b)when a bill of exchange or other negotiable instrument has been received as conditional payment, and the condition on which it was received has not been fulfilled by reason of the dishonour of tile instrument or otherwise.

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State of Jammu-Kashmir - Subsection

Section 45(1)(b) in The Jammu and Kashmir Sale of Goods Act, 1996 (1939 A.D.)