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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 92(e) in The Evidence Act, 1977 (1920 A.D)

(e)A orders goods of B by a letter in which nothing is said as to time of payment, and accept the goods on delivery, B sues A for the price. A may show that goods were supplied on credit for a term still unexpired.