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Citedby 4 docs
Food Inspector vs Suwert And Dholakia (P.) Ltd. on 25 March, 1982
Commissioner Of Income-Tax vs Bijoy Kumar Das on 25 August, 1971
Coromandal Fertilisers Limited, ... vs State Of A.P. And Others on 30 October, 1998
Ptc India Limited vs Jaiprakash Power Ventures Ltd on 15 May, 2012

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[Section 10] [Complete Act]
Central Government Act
Section 10(1) in The Sale Of Goods Act, 1930
(1) Where there is an agreement to sell goods on the terms that the price is to be fixed by the valuation of a third party and such third party cannot or does not make such valuation, the agreement is thereby avoided: Provided that, if the goods or any part thereof have been delivered to, and appropriated by, the buyer, he shall pay a reasonable price therefor.