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State of Jammu-Kashmir - Section

Section 21 in The Jammu and Kashmir Sale of Goods Act, 1996 (1939 A.D.)

21. Specific goods to be put into a deliverable state.

- Where there is a contract for the sale of specific goods and the seller is bound to do something to the goods for the purpose of putting them into a deliverable state, the property does not pass until such thing is done and the buyer has notice thereof.