Section 98(2)(a) in The Railways Act, 1989

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Union of India - Subsection

Section 98(2)(a) in The Railways Act, 1989

(a)that the goods were, at the time of entrustment to the railway administration, in a defective condition, or were at that time either defectively packed or not packed in such manner as may be prescribed and as a result of which were liable to damage, deterioration, leakage or wastage; and

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Union of India - Subsection

Section 98(2)(a) in The Railways Act, 1989