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[Cites 0, Cited by 5] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(2) in The Carriage By Road Act, 2007

(2)In any suit brought against the common carrier for the loss, damage or non--delivery of consignment, it shall not be necessary for the plaintiff to prove that such loss, damage or non-delivery was owing to the negligence or criminal act of the common carrier, or any of his servants or agents.