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[Cites 0, Cited by 7] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(1) in The Sale Of Goods Act, 1930

(1)Where goods are delivered to the buyer which he has not previously examined, he is not deemed to have accepted them unless and until he has had a reasonable opportunity of examining them for the purpose of ascertaining whether they are in conformity with the contract.