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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of West Bengal - Subsection

Section 36(6) in The West Bengal Maritime Board Act, 2000

(6)The responsibility of such person for the loss, destruction or deterioration of the goods of which he has taken charge shall, subject to the other provisions of this Act, be that of a bailee under sections 151, 152 and 161 of the Indian Contract Act, 1872.