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[Cites 0, Cited by 4] [Section 51] [Entire Act]

Union of India - Subsection

Section 51(1) in The Sale Of Goods Act, 1930

(1)Goods are deemed to be in course of transit from the time when they are delivered to a carrier or other bailee for the purpose of transmission to the buyer, until the buyer or his agent in that behalf takes delivery of them from such carrier or other bailee.