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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Karnataka - Subsection

Section 33(2) in Karnataka Maritime Board Act, 2015

(2)The Board shall not be in any way responsible for the loss destruction or deterioration of, or damage to goods of which it has taken charge unless notice of such loss or damage has been given within such period as may be prescribed by regulations, from the date of taking charge of such goods by the Board under sub-section (2) of section 32.