Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Jammu-Kashmir - Section Section 71 in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.) 71. Responsibility of finder of goods A person who finds goods belonging to another and takes them into his custody, is subject to the same responsibility as a bailee.
