Section 8 in The Jammu and Kashmir Sale of Goods Act, 1996 (1939 A.D.)
8. Goods perishing before sale but after agreement to sell.
- Where there is an agreement to sell specific goods, and subsequently the goods without any fault on the part of the seller or buyer perish or become so damaged is no longer to answer to their description in the agreement before the risk passes to the buyer, the agreement is thereby avoided.The price
