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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 66(3) in The Jammu and Kashmir Sale of Goods Act, 1996 (1939 A.D.)

(3)The provisions of this Act relating to contracts of sale do not apply to any transaction in the form of a contract of sale which is intended to operate by way of mortgage, pledge, charge or other security.