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Union of India - Section

Section 28 in The Multimodal Transportation of Goods Act, 1993

28. Multimodal transport contract to be made in accordance with this Act.—

No person registered as a multimodal transport operator shall enter into any contract for multimodal transportation except in accordance with the provisions of this Act and any contract, to the extent it is inconsistent with the said provisions, shall be void and unenforceable.