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[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

State of Maharashtra - Subsection

Section 33(1)(ii) in The Maharashtra Maritime Board Act, 1996

(ii)in other cases, be that of the bailee under sections 151, 152 and 161 of the Contract Act, 1872, omitting the words “in the absence of any special contract” in section 152 of that Act :