Sale of Goods

S.No.	Contents
1.	Introduction
2.	Elements of a sale, sale contract and goods
3.	Effects of Destruction of Goods - Already Contracted
4.	Express and Implied Conditions / Warranties : A Sale
5.	Transfer of Property in Goods
6.	Types of Contracts (With Regard To Delivery Of Goods)
7.	Rights Against The Goods
8.	Where the property in the goods has not passed to the buyer
9.	Buyer's Remedies Against Seller For Breach of Contract
10.	Rights and Duties of The Buyer
11.	Rights and Duties of the Seller