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[Cites 0, Cited by 0] [Section 211] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 211(b) in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)

(b)B, a broker, in whose business it is not the custom to sell on credit, sells goods of A on credit to C, whose credit at the time was very high. C, before payment, becomes insolvent. B must make good the loss to A.