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Union of India - Section

Section 8 in The Indian Carriage of Goods by Sea Act, 1925

8. Any clause, covenant or agreement in a contract of carriage relieving the carrier or the ship from liability for loss or damage to or in connection with goods arising from negligence, fault or failure in the duties and obligations provided in this Article or lessening such liability otherwise than as provided in these Rules, shall be null and void and of no effect.

ARTICLE IVRights and Immunities.