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[Cites 0, Cited by 2] [Section 49] [Entire Act]

Union of India - Subsection

Section 49(1) in The Sale Of Goods Act, 1930

(1)The unpaid seller of goods loses his lien thereon—
(a)when he delivers the goods to a carrier or other bailee for the purpose of transmission to the buyer without reserving the right of disposal of the goods;
(b)when the buyer or his agent lawfully obtains possession of the goods;
(c)by waiver thereof.