Section 34 in The Jammu and Kashmir Sale of Goods Act, 1996 (1939 A.D.)
34. Effect of part delivery.
- A delivery of part of goods, in progress of the delivery of the whole, has the same effect, for the purpose of passing the property in such goods, as a delivery of the whole ; but a delivery of part of the goods with an intention of severing it from the whole, does not operate as a delivery of the remainder.
