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 6] [Entire Act] State of Jammu-Kashmir - Subsection Section 6(1) in The Jammu and Kashmir Sale of Goods Act, 1996 (1939 A.D.) (1)The goods which from the subject of a contract of sale may be either existing goods, owned or possessed by the seller, or future goods.
