Section 11 in The Jammu and Kashmir Sale of Goods Act, 1996 (1939 A.D.)
11. Stipulations as to time.
- Unless a different intention appears from the terms of the contract, stipulations as to time of payment are not deemed to be of the essence of a contract of sale. Whether any other stipulation as to time is of the essence of the contract or not depends on the terms of the contract.
