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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(4) in The Jammu and Kashmir Sale of Goods Act, 1996 (1939 A.D.)

(4)An agreement to sell becomes a sale when the time elapses or the conditions are fulfilled subject to which the property in the goods is to be transferred.Formalities of contractContract of sale