(2)A Board shall not be in any way responsible for the loss, destruction or deterioration of, or damage to, goods of which it has taken charge, unless notice of such loss or damage has been given within such period as may be prescribed by regulations made in this behalf [from the date of taking charge of such goods by the Board] [ Substituted by Act 29 of 1974, Section 19, for " from the date of the receipt given for the goods" (w.e.f. 1.2.1975).] under sub-section (2) of section 42.
