Section 59 in The M.P. Vanijyik Kar Adhiniyam, 1994
59. Clearing and forwarding agents defined.
- For the purpose of Sections 57 and 58 clearing and/or forwarding agent includes a person engaged in collecting goods from any place inside the State including railway premises and arranging for the transport and/or delivery of such goods to the principal or any other person or carrier of goods for and on behalf of the principal and in the process of collection, transport or delivery handles documents of title to such goods.
