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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 51(4) in The Jammu and Kashmir Sale of Goods Act, 1996 (1939 A.D.)

(4)If the goods are rejected by the buyer and the carrier or other bailee continues in possession of them, the transit is not deemed of to be at an end, even if the seller has refused to received them back.