24. Goods sent on approval or “on sale or return”.—
When goods are delivered to the buyer on
approval or “on sale or return” or other similar terms, the property therein passes to the buyer—
(a) when he signifies his approval or acceptance to the seller or does any other act adopting the
transaction;
(b) if he does not signify his approval or acceptance to the seller but retains the goods without
giving notice of rejection, then, if a time has been fixed for the return of the goods, on the expiration
of such time, and, if no time has been fixed, on the expiration of a reasonable time.
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