Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 47] [Entire Act] State of Jammu-Kashmir - Subsection Section 47(2) in The Jammu and Kashmir Sale of Goods Act, 1996 (1939 A.D.) (2)The seller may exercise his right of lien notwithstanding that he is in possession of the goods as agent or bailee for the buyer.
