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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Haryana - Subsection

Section 25(2) in Punjab Military Transport Act, 1916

(2)Any person depositing any goods at a depot shall on demand by the person in charge of the depot give to the best of his information the names and addresses of the consignor and consignee of the goods and of the owner of the animal or thing by or in which the goods were being carried and a description of the goods.