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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 64(2) in The Jammu and Kashmir Sale of Goods Act, 1996 (1939 A.D.)

(2)the sale is complete when the auctioneer announces its completion by the fall of the hammer or in other customary manner ; and, until such announcement is made, any bidder may retract his bid ;