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[Cites 0, Cited by 28] [Entire Act]

Union of India - Section

Section 28 in The Sale Of Goods Act, 1930

28. Sale by one of joint owners.—

If one of several joint owners of goods has the sole possession of them by permission of the co-owners, the property in the goods is transferred to any person who buys them of such joint owner in good faith and has not at the time of the contract of sale notice that the seller has no authority to sell.