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Citedby 13 docs - [
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Municipal Corporation Of Gr. ... vs Associated Engineers on 29 April, 1993
Hanumantha Raju vs State Of Karnataka on 3 August, 1995
Commissioner Of Income-Tax vs Kamani Tubes Ltd. on 14 September, 1993
Jagadish Chandra Sikdar vs Sm. Santimoyee Choudhuri on 2 September, 1960
Co-Operative Hindusthan Bank ... vs Surendra Nath Dey And Ors. on 22 July, 1931
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Section 71 in The Indian Contract Act, 1872
71. Responsibility of finder of goods.- A person who finds goods belonging to another, and takes them into his custody, is subject to the same responsibility as a bailee. 3[