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State of Sikkim - Section

Section 28 in Sikkim Nationalised Transport Prevention of Ticketless Travel and Miscellaneous Provisions Act, 1981

28. Carriage of goods.

- The Sikkim Transport shall ensure that the goods entrusted to it for carriage are carried safely and within a reasonable time:Provided that the Sikkim Transport shall not be liable to pay any compensation for any delay in transit.