LexSection 34 — Effect of part delivery.
The Sale of Goods Act, 1930
A delivery of part of goods, in progress of the delivery of the whole, has the same effect, for the purpose of passing the property in such goods, as a delivery of the whole; but a delivery of part of the goods, with an intention of severing it from the whole, does not operate as a delivery of the remainder.Open in Lexace · Ask the AI about this section