Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Haryana - Section

Section 19 in Haryana Fisheries Rules, 1996

19. The Government shall not be liable to pay any loss or damage occurred to the licensee as a result of natural calamities, pollution, fluctuation of market price of fish or due to any cause whatsoever, not directly attributable to the negligence or tortuous actions of the employees of the Government.