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[Cites 0, Cited by 22] [Entire Act]

Union of India - Section

Section 60 in The Sale Of Goods Act, 1930

60. Repudiation of contract before due date.—

Where either party to a contract of sale repudiates the contract before the date of delivery, the other may either treat the contract as subsisting and wait till the date of delivery, or he may treat the contract as rescinded and sue for damages for the breach.