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State of Jammu-Kashmir - Section

Section 151 in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)

151. Care to be taken by bailee

—In all cases of bailment the bailee is bound to take as much care of the goods bailed to him as a man of ordinary prudence would, under similar circumstances, take of his own goods of the same bulk, quality and value as the goods bailed.