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[Cites 0, Cited by 2] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(2) in The Sale Of Goods Act, 1930

(2)In the case of a contract for sale by sample there is an implied condition—
(a)that the bulk shall correspond with the sample in quality;
(b)that the buyer shall have a reasonable opportunity of comparing the bulk with the sample;
(c)that the goods shall be free from any defect, rendering them unmerchantable, which would not be apparent on reasonable examination of the sample.