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[Cites 0, Cited by 0] [Section 13(4)] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(4)(d) in The Rajasthan Warehouses Rules, 1960

(d)The depositor of goods shall examine the contents of goods at the time of taking delivery and shall give notice in writing with full particulars of the loss or damage if any caused to the goods to the warehouseman forthwith, or give notice within 24 hours of his examining and defer taking delivery of the goods, till then. A copy of the notice shall also be sent to the prescribed authority. No claim against the warehouseman shall be valid if such notice of loss or damage has not been given by the depositors as aforesaid.