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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Haryana - Subsection

Section 26(1) in Punjab Military Transport Act, 1916

(1)No suit for any default due to proceedings taken under this Act shall lie against the owner or person in charge of any animal or thing impressed under this Act or any person liable in respect of any contract connected with such animal or thing.