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Citedby 5 docs
Mohan Lal Gurdial Dass vs State Of Punjab Through Minister, ... on 16 September, 1965
Bakshish Lal vs State on 9 January, 1968
K.N. Lakshmiah Alias N. Lakshmiah ... vs Hajee S. Abdul Azeez, Proprietor, ... on 26 October, 1959
The State Of Madras vs Gannon Dunkerley & Co.,(Madras) ... on 1 April, 1958
The Commissioner Of Income-Tax, ... vs The Mysore Chromite Ltd. on 29 March, 1951
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Central Government Act
Section 17(1) in The Sale Of Goods Act, 1930
(1) A contract of sale is a contract for sale by Sample where there is a term in the contract, express or implied, to that effect.