Section 208(a) in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)
(a)A directs B to sell goods for him, and agrees to give B five per cent, commission on the price fetched by the goods. A afterwards, by letter revokes 13's authority. B, after the letter is sent, but before he receives it, sells the goods for 100 rupees. The sale is binding on A and B is entitled to five rupees as his commission.
