Section 5(1)(a) in The Railways (Manner Of Delivery Of Consignments And Sale Proceeds In The Absence Of Railway Receipt) Rules, 1990

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Union of India - Subsection

Section 5(1)(a) in The Railways (Manner Of Delivery Of Consignments And Sale Proceeds In The Absence Of Railway Receipt) Rules, 1990

(a)if the invoice copy of the railway receipt is available at the time of taking delivery and the booking is to a named consignee who is claiming delivery, such person shall, before taking delivery execute an Indemnity Note specified in Form I; and

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Union of India - Subsection

Section 5(1)(a) in The Railways (Manner Of Delivery Of Consignments And Sale Proceeds In The Absence Of Railway Receipt) Rules, 1990