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[Cites 0, Cited by 0] [Section 99] [Entire Act]

Union of India - Subsection

Section 99(3) in The Railways Act, 1989

(3)Notwithstanding anything contained in the foregoing provisions of this section, a railway administration shall not be responsible for the loss, destruction, damage, deterioration or non-delivery of perishable goods, animals, explosives and such dangerous or other goods as may be prescribed, after the termination of transit.