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[Cites 0, Cited by 3] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(3) in The Sale Of Goods Act, 1930

(3)Where the goods at the time of sale are in the possession of a third person, there is no delivery by seller to buyer unless and until such third person acknowledges to the buyer that he holds the goods on his behalf:Provided that nothing in this section shall affect the operation of the issue or transfer of any document of title to goods.