Legal Document View

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
[Cites 0, Cited by 0] [Section 37(1)] [Section 37] [Entire Act]

State of West Bengal - Subsection

Section 37(1)(ii) in The West Bengal Maritime Board Act, 2000

(ii)in other cases, be that of a bailee under sections 151,152 and 161 of the Indian Contract Act, 1872, omitting the words, in the absence of any special contract," in section 152 of that Act: