- In the event of any loss or damage, caused to the State Government due to the omission or negligence of the agent, printer or advertising [agent or his duly authorised outlet holder] [Substituted for 'agent' vide Punjab Government Notification No. G.S.R. 78/C.A. 17/98/S. 12/Amd.(3)/2001, dated 20.6.2001.], as the case may be, the same shall be made good [from] [Substituted for 'by' vide Punjab Government Notification No. G.S.R. 78/C.A. 17/98/S. 12/Amd.(3)/2001, dated 20.6.2001.] the said agent or printer or advertising agency.
