Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 28] [Entire Act] State of Rajasthan - Subsection Section 28(2) in The Rajasthan Warehouses Rules, 1960 (2)The warehouseman shall not be responsible for any shortage caused to goods stored in his warehouse by dryage or other causes beyond his control.
