Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 49] [Entire Act] State of Jammu-Kashmir - Subsection Section 49(2) in The Jammu and Kashmir Sale of Goods Act, 1996 (1939 A.D.) (2)The unpaid seller of goods having lien thereon, does not lose his lien by reason only that he has obtained a decree for the price of the goods.Stoppage in transit
