Section 73(1)(o) in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)

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State of Jammu-Kashmir - Subsection

Section 73(1)(o) in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)

(o)A contracts to deliver 50 maunds of saltpetre to B on the first of January, a t a certain price. B afterwards, before the first of January, contracts to sell the saltpetre to C at a price higher than the market price of the first of January. A breaks his promise. In estimating the compensation payable by A to B the market price of the first January, and not the profit which would have arisen to B from the sale to C, is to be taken into account.

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State of Jammu-Kashmir - Subsection

Section 73(1)(o) in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)