Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 64(3) in The Jammu and Kashmir Sale of Goods Act, 1996 (1939 A.D.)

(3)a right to bid may be reserved expressly by or on behalf of the seller and where such right is expressly so reserved, but not otherwise the seller or anyone person on his behalf may subject to the provisions hereinafter contained, bid at the auction ;