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State of Jharkhand - Section

Section 24 in Bihar State Regulation of Cold Storages Act, 1992

24. Compensation for loss, destruction, etc.

- Except as otherwise provided in this Act the licensee shall be liable to pay to the hirer, compensation for every loss, destruction, damage, deterioration or non-delivery of the goods in his cold storage caused by negligence, misconduct or default on the part of such licensee.