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[Cites 0, Cited by 0] [Section 247(6)] [Section 247] [Entire Act]

State of Karnataka - Subsection

Section 247(6)(d) in Karnataka Municipalities Act, 1964

(d)that,-
(i)the said article was purchased by him with a written warranty that it was of a certain nature, substance and quality,
(ii)he had no reason to believe that it was not of such nature, substance, and quality as aforesaid, and
(iii)it was not exposed, hawked about, or brought for sale by him otherwise than as an article of the nature, substance and quality specified in the written warranty, and was in the same state in which he purchased it.