Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 51] [Entire Act] State of Jammu-Kashmir - Subsection Section 51(b) in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.) (b)A and B contract that A shall deliver goods to B at a price to be paid by instalments, the first instalment to be paid on delivery.
