Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 26] [Entire Act] State of Haryana - Subsection Section 26(4) in Punjab Military Transport Act, 1916 (4)Nothing in this section shall be deemed to bar a suit for compensation for the loss, destruction or deterioration of goods in accordance with section 25(5) of this Act.
