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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of West Bengal - Subsection

Section 37(2) in The West Bengal Maritime Board Act, 2000

(2)The 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 from the date of taking charge of such goods by the Board as may be prescribed by regulations.