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Citedby 9 docs - [View All]
Blue Ocean Exports Private ... vs Owners And Parties Interested In ... on 19 October, 2001
The Union Of India Represented By ... vs Cheyenna Compania Naviera S.A. ... on 20 October, 1971
Revision vs By Advs.Sri.V.J.Mathew
Province (State) Of Madras, ... vs I.S. And C. Machado, A Registered ... on 17 December, 1954
Great Pacific Navigation ... vs M.V. Tongli Yantai on 12 July, 2011

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[Complete Act]
Central Government Act
Section 4 in The Indian Carriage Of Goods By Sea Act, 1925
4. Statement as to application of Rules to be included in bills of lading. Every bill of lading, or similar document of title, issued in 1[ India] which contains or is evidence of any contract to which the Rules apply, shall contain an express statement that it is to have effect subject to the provisions of the said Rules as applied by this Act.