Section 62 in The Jammu and Kashmir Sale of Goods Act, 1996 (1939 A.D.)
62. Exclusion of implied terms and conditions.
- Where any right, duty or liability would arise under a contract of sale by implication of law, it may be negatived or varied by express agreement or by the course of dealing between the parties, or by usage, if the usage is such as to bind both parties to the contract.
