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[Cites 0, Cited by 3] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(1) in The Carriage By Road Act, 2007

(1)Every common carrier shall be liable to the consignor for the loss or damage to any consignment in accordance with the goods forwarding note, where such loss or damage has arisen on account of any criminal act of the common carrier, or any of his servants or agents.