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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Madhya Pradesh - Subsection

Section 28(16) in The M.P. Nationalised Text Books Dealers Registration and Supply Rules, 1963

(16)Every care shall be taken by the Depot in supplying the Text Books and as such all claims for loss or damage in transit shall be made on the carriers by the Registered Dealer and defect in the supplies which is attributable to the negligence by the Registered Dealer within a week from the date of the receipt of the consignment with all necessary references.