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[Cites 0, Cited by 0] [Section 138(3)] [Section 138] [Entire Act]

State of Chattisgarh - Subsection

Section 138(3)(b) in The Chhattisgarh Motor Vehicles Rules, 1994

(b)be liable to indemnify the consignee for any loss or damage lo goods while in his possession, by adequate insurance cover where available, at the cost of the consignor or consignee;