Section 2(l) in The Multimodal Transportation Of Goods (Amendment) Act, 2000
(l)" multimodal transport contract" means a contract under which a multimodal transport operator undertakes to perform or procure the performance of multimodal transportation against payment of freight;(la)" multimodal transport document" means a negotiable or non- negotiable document evidencing a multimodal transport contract and which can be replaced by electronic data interchange messages permitted by applicable law;(vi)after clause (q), the following clauses shall be inserted, namely:-(v)in clause (m), in sub- clause (ii), for the words" not as an agent either of the consignor or of the carrier", the words" not as an agent either of the consignor, or consignee or of the carrier" shall be substituted;
