Section 21(2)(a) in The Multimodal Transportation of Goods Act, 1993

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Union of India - Subsection

Section 21(2)(a) in The Multimodal Transportation of Goods Act, 1993

(a)the consignor shall be liable to the multimodal transport operator or the other person acting on behalf of such operator for all loss resulting from the multimodal transportation of such goods; and

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Union of India - Subsection

Section 21(2)(a) in The Multimodal Transportation of Goods Act, 1993