Multimodal Transportation of Goods Act, 1993


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Section
 Section Title
  INTRODUCTION
  Title Chapter I - Preliminary View Judgements
  1 Short title, extent and commencement View Judgements
  2 Definitions View Judgements
  Title Chapter II - Regulation Of Multimodal Transportation View Judgements
  3 No person to carry on business without registration View Judgements
  4 No person to carry on business without registration View Judgements
  5 Cancellation of registration View Judgements
  6 Appeal View Judgements
  Title Chapter III - Multimodal Transport Document View Judgements
  7 Issue of multimodal transport document View Judgements
  8 Multimodal transport document to be regarded as document of title View Judgements
  9 Contents of multimodal transport document View Judgements
  10 Reservation in the multimodal transport document View Judgements
  11 Evidentiary effect of the multimodal transport document View Judgements
  12 Responsibility of the consignor View Judgements
  Title Chapter IV - Responsibilities And Liabilities Of The Multimodal Transport Operator View Judgements
  13 Basis of liability of multimodal transport operator View Judgements
  14 Limits of liability when the nature and value of the consignment have not been declared and stage of transport where loss or damage occurred is not known View Judgements
  15 Limits of liability when the nature and value of the consignment have not been declared and stage of transport where loss or damage occurred is known View Judgements
  16 Liability of the multimodal transport operator in case of delay in delivery of goods under certain circumstances View Judgements
  17 Assessment of compensation View Judgements
  18 Loss of right of multimodal transport operator to limit liability View Judgements
  19 Limit of liability of multimodal transport operator for total loss of goods View Judgements
  20 Notice of loss of or damage to goods View Judgements
  Title Chapter V - Miscellaneous View Judgements
  21 Special provision for dangerous goods View Judgements
  22 Right of multimodal transport operator to have lien on goods and documents View Judgements
  23 General average View Judgements
  24 Limitation on action View Judgements
  25 Jurisdiction for instituting action View Judgements
  26 Arbitration View Judgements
  27 Delegation of power View Judgements
  28 Multimodal transport contract to be made in accordance with this Act View Judgements
  29 Act to override other enactments View Judgements
  30 Power to make rules View Judgements
  31 Amendment of certain enactments View Judgements
  32 Repeal and savings View Judgements
  SCHEDULE I



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