Multimodal Transportation of Goods Act, 1993
7. Issue of multimodal transport document
(1) Where the consignor and the multimodal transport operator have entered into a contract for the multimodal transportation and the multimodal transport operator has taken charge of the goods, he shall, at the option of the consignor, issue a negotiable or non-negotiable multimodal transport document.
(2) The multimodal transport document shall be signed by the multimodal transport operator or by a person duly authorized by him.
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