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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 36(2) in The Jammu and Kashmir Sale of Goods Act, 1996 (1939 A.D.)

(2)Where under the contract of sale the seller is bound to send the goods to the buyer, but no time for sending them is fixed, the seller is bound to send them within a reasonable time.