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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 53(2) in The Jammu and Kashmir Sale of Goods Act, 1996 (1939 A.D.)

(2)Where the transfer is by way of pledge, the unpaid seller may require the pledgee to have the amount secured by the pledge satisfied in the first instance as far as possible, out of any other goods or securities of the buyer in the hands of the pledgee and available against the buyer.