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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 54(3) in The Jammu and Kashmir Sale of Goods Act, 1996 (1939 A.D.)

(3)Where an unpaid seller who has exercised his right of lien or stoppage in transit re-sells the goods, the buyer acquires a good title thereto as against the original buyer, notwithstanding that no notice of the re-sale has been given to the original buyer.