Section 12(1)(c) in The U.P. Dookan Aur Vanijya Adhishthan Niyamavali, 1963

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State of Uttar Pradesh - Subsection

Section 12(1)(c) in The U.P. Dookan Aur Vanijya Adhishthan Niyamavali, 1963

(c)damage to or loss of goods expressly entrusted to the employee for custody, or of loss of money for which he is required to account, where such damage or loss is directly attributed to his neglect or default;

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State of Uttar Pradesh - Subsection

Section 12(1)(c) in The U.P. Dookan Aur Vanijya Adhishthan Niyamavali, 1963