Section 32 in The Jammu and Kashmir Sale of Goods Act, 1996 (1939 A.D.)
32. Payment and delivery are concurrent conditions.
- Unless otherwise agreed, delivery of the goods and payment of the price arc concurrent conditions, that is to say, the seller shall be ready and willing to give possession of the goods to the buyer in exchange for the price, and the buyer shall be ready and willing to pay the price in exchange for possession of the goods.
