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Citedby 4 docs
Burmah Shell Oil Storage And ... vs Commissioner Of Sales Tax on 12 February, 1980
Raj Spinning Mills vs A. And G. King Ltd., Raglan Mills, ... on 21 February, 1958
Rajender Prashad And Others vs State Of Haryana And Others on 11 October, 1995
C.V. George And Company vs Marshall Sons (Manufacturing) ... on 8 February, 1983
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Section 12(2) in The Sale Of Goods Act, 1930
(2) A condition is a stipulation essential to the main purpose of the contract, the breach of which gives rise to a right to treat the contract as repudiated.