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[Cites 0, Cited by 8] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(7) in The Major Port Trusts Act, 1963

(7)After any goods have been taken charge of and a receipt given for them under this section, no liability for any loss or damage which may occur to them shall attach to any person to whom a receipt has been given or to the master or owner of the vessel from which the goods have been landed or transhipped.