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[Cites 0, Cited by 0] [Section 105(3)] [Section 105] [Entire Act]

State of Bihar - Subsection

Section 105(3)(b) in The Bihar Motor Vehicles Rules, 1992

(b)be liable to indemnity for the consignee for any loss or damage to goods while in his possession by adequate insurance cover, where available, at the cost of the consigner or consignee;