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State of Jammu-Kashmir - Section

Section 152 in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)

152. Bailee when not liable for loss, etc. of thing bailed

—The bailee, in the absence of any special contract, is not responsible for the loss, destruction or deterioration of the thing bailed if he has taken the amount of care of it described in section 151.