Section 61(2)(b) in The Sale Of Goods Act, 1930

[Cites 0, Cited by 4] [Section 61(2)] [Section 61] [Entire Act]

Union of India - Subsection

Section 61(2)(b) in The Sale Of Goods Act, 1930

(b)to the buyer in a suit by him for the refund of the price in a case of a breach of the contract on the part of the seller—from the date on which the payment was made.

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Union of India - Subsection

Section 61(2)(b) in The Sale Of Goods Act, 1930