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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Bihar - Subsection

Section 40(1) in Bihar Forest Contract Rules

(1)A forest contractor shall not be entitled to any compensation whatsoever for any loss that may be sustained by reasons of fire, tempest, disease, pest, flood, drought or other natural calamity or by reason of any wrongful act committed by any third party or by reason of the unsoundness or breakage of any forest produce purchased under his contract.