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[Cites 0, Cited by 1] [Section 55] [Entire Act]

Union of India - Subsection

Section 55(2) in The Sale Of Goods Act, 1930

(2)Where under a contract of sale the price is payable on a day certain irrespective of delivery and the buyer wrongfully neglects or refuses to pay such price, the seller may sue him for the price although the property in the goods has not passed and the goods have not been appropriated to the contract.