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The State Of Madras vs Gannon Dunkerley & Co.,(Madras) ... on 1 April, 1958

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[Section 51] [Complete Act]
Central Government Act
Section 51(5) in The Sale Of Goods Act, 1930
(5) When goods are delivered to a ship chartered by the buyer, it is a question depending on the circumstances of the particular case, Whether they are in the possession of the master as a carrier or as agent of the buyer.