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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 19(2) in The Jammu and Kashmir Sale of Goods Act, 1996 (1939 A.D.)

(2)For the purpose of ascertaining the intention of the parties regards shall be had to the terms of the contract, the conduct of the parties and the circumstances of the case.