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[Cites 0, Cited by 3] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(1) in The Carriage By Road Act, 2007

(1)The liability of the common carrier for loss of, or damage to any consignment, shall be limited to such amount as may be prescribed having regard to the value, freight and nature of goods, documents or articles of the consignment, unless the consignor or any person duly authorised in that behalf have expressly undertaken to pay higher risk rate fixed by the common carrier under section 11.