Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

State of Karnataka - Subsection

Section 33(1)(ii) in Karnataka Maritime Board Act, 2015

(ii)in other cases, be that of a bailor under sections 151, 152 and 161 of the Indian Contract Act, 1872 omitting the words " in the absence of any special contract" in section 152 of that Act: