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Sale of Goods Act, 1930

[Act No. 3 of Year 1930]

Contents
Sections Particulars
Chapter I Preliminary
1 Short title, extent and commencement
2 Definitions
3 Application of provisions of Act 9 of 1872
Chapter II Formation Of The Contract Of Sale
4 Sale and agreement to sell
  Formalities Of The Contract
5 Contract of sale how made
  Subject Matter Of Contract
6 Existing or future goods
7 Goods perishing before making of contract
8 Goods perishing before sale but after agreement to sell
  The Price
9 Ascertainment of price
10 Agreement to sell at valuation
  Conditions And Warranties
11 Stipulations as to time
12 Condition and warranty
13 When condition to be treated as warranty
14 Implied undertaking as to title, etc.
15 Sale by description
16 Implied conditions as to quality or fitness
17 Sale by sample
Chapter III Effects Of The Contract Transfer Of Property As Between Seller And Buyer
18 Goods must be ascertained
19 Property passes when intended to pass
20 Specific goods in a deliverable state
21 Specific goods to be put into a deliverable state
22 Specific goods in a deliverable state, when the seller has to do anything thereto in order to ascertain price
23 Sale of unascertained goods and appropriation
24 Goods sent on approval or "on sale or return
25 Reservation of right of disposal
26 Risk prima facie passes with property
27 Sale by person not the owner
28 Sale by one of joint owners
29 Sale by person in possession under voidable contract
30 Seller or buyer in possession after sale
Chapter IV Performance Of The Contract
31 Duties of seller and buyer
32 Payment and delivery are concurrent conditions
33 Delivery
34 Effect of part delivery
35 Buyer to apply for delivery
36 Rules as to delivery
37 Delivery of wrong quantity
38 Installment deliveries
39 Delivery to carrier or wharfinger
40 Risk where goods are delivered at distant place
41 Buyer's right of examining the goods
42 Acceptance
43 Buyer not bound to return rejected goods
44 Liability of buyer for neglecting or refusing delivery of goods
Chapter V Rights Of Unpaid Seller Against The Goods
45 "Unpaid seller" defined
46 Unpaid seller's rights
  Unpaid Seller's Lien
47 Seller's lien
48 Part delivery
49 Termination of lien
  Stoppage In Transit
50 Right of stoppage in transit
51 Duration of transit
52 How stoppage in transit is effected
53 Effect of sub-sale or pledge by buyer
54 Sale not generally rescinded by lien or stoppage in transit
Chapter VI Suits For Breach Of The Contract
55 Suit for price
56 Damages for non-acceptance
57 Damages for non-delivery
58 Specific performance
59 Remedy for breach of warranty
60 Repudiation of contract before due date
61 Interest by way of damages and special damages
Chapter VII Miscellaneous
62 Exclusion of implied terms and conditions
63 Reasonable time a question of fact
64 Auction sale
64A In contracts of sale, amount of increased or decreased taxes to be added or deducted
65 [Repeal - Rep. by the Repealing Act, 1938 (1 of 1938), s. 2 and Sch.]
66 Savings

An Act to define and amend the law relating to the sale of goods

WHEREAS it is expedient to define and amend the law relating to the sale of goods;

It is hereby enacted as follows:-



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