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

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State of Jammu-Kashmir - Subsection

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

(m)A sells certain merchandise to B, warranting it to be of a particular quality; and B, in reliance to upon this warranty, sells it to C with a similar warranty. The goods prove to be not according to the warranty, and B becomes liable to pay C a sum of money by way of compensation. B is entitled to be reimbursed this sum by A.

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State of Jammu-Kashmir - Subsection

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