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[Cites 0, Cited by 11] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(2) in The Sale Of Goods Act, 1930

(2)Where goods are shipped or delivered to a railway administration for carriage by railway and by the bill of lading or railway receipts, as the case may be, the goods are deliverable to the order of the seller or his agent, the seller is prima facie deemed to reserve the right of disposal.