- The [Government] [Substituted by A.O.1950.] shall not be responsible for any loss or damage which may occur in consequence of any telegraph officer failing in his duty with respect to the receipt, transmission or delivery of any message; and no such officer shall be responsible for any such loss or damage, unless he causes the same negligently, maliciously or fraudulently.[Part II-A [Inserted by Act 8 of 2004, Section 5 (w.r.e.f. 1.4.2002).] Universal Service Obligation Fund
