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] [Entire Act] State of Jammu-Kashmir - Section Section 35 in The Jammu and Kashmir Sale of Goods Act, 1996 (1939 A.D.) 35. Buyer to apply for delivery. - Apart from any express contract, the Seller of goods is not bound to deliver them until the buyer applies for delivery.
