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[Cites 0, Cited by 0] [Section 595] [Entire Act]

Bengal Presidency - Subsection

Section 595(a) in Police Regulations, Bengal , 1943

(a)The term "missing goods" is applied to any property entrusted to a Railway company for conveyance, regarding which information of short delivery or non-delivery is given by the consignor or consignee or by the Railway.