AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Report No. 13

Section 2.- In section 2 of the principal Act, after clause (j), the following clause shall be added, namely:-

"(k) The expressions "documents of title" and "mercantile agent" have the meanings respectively assigned to them in the Indian Sale of Goods Act, 1930. (3 of 1930)".







Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement