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

State of Gujarat - Subsection

Section 33(1)(ii) in The Gujarat Maritime Board Act, 1981

(ii)in other cases, be that of a bailee under Sections 151, 152 and 161 of the Indian Contract Act, 1872 (IX of 1872), omitting the words "in the absence of any special contract" in Section 152 of the Act :