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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Odisha - Subsection

Section 36(2) in The Orissa Port Trust Act, 1962

(2)On the issue of a receipt under Sub-section (1) the person in whose favour such receipt is issued and the master or owner of the vessel from which the goods might have been transhipped shall cease to be responsible for the subsequent loss or damage, if any, to such goods.