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[Cites 0, Cited by 0] [Section 61(2)] [Section 61] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 61(2)(a) in The Jammu and Kashmir Sale of Goods Act, 1996 (1939 A.D.)

(a)to the seller in a suit by him for the amount of the price from the date of the tender of the goods or from the date on which the price was payable;