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[Cites 0, Cited by 0] [Section 91] [Entire Act]

Bengal Presidency - Subsection

Section 91(2) in Calcutta Port Act, 1890

(2)Liability for loss, etc. of goods to cease when once landed.- No person to whom such receipt shall have been so given, nor the master nor owner of the vessel from which the goods in respect of which such receipt shall be given may have been landed, shall be liable for any loss or damage to such goods which may occur after they shall have been so landed.