Section 16(2) in The Jammu and Kashmir Sale of Goods Act, 1996 (1939 A.D.)
(2)Where goods are bought by description from a seller who deals in goods of that description (whether he is the manufacturer or producer or not), there is an implied condition that the goods shall be of merchantable quality:Provided that, if the buyer has examined the goods, there shall be no implied condition as regards defects which such examination ought to have revealed.
