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Citedby 2 docs
Seguri Jangaiah vs A.P.Khadi & Village Industries, ... on 18 December, 2006
Devi Lal vs (Goswami Maharaj) Govind Lal on 3 May, 1961

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[Section 38] [Complete Act]
Central Government Act
Section 38(1) in The Sale Of Goods Act, 1930
(1) Unless otherwise agreed, the buyer of goods is not bound to accept delivery thereof by instalments.