Report No. 20
Clause 13
This deals with the care to be taken of goods and follows similar provisions1 in the Contract Act.
The Law Commission has, in its Report on the Contract Act,2 recommended that section 151 of the Indian Contract Act may be made subject to a contract to the contrary. In conformity with this recommendation, sub-clause (1), paragraph (b) has been made subject to a contract to the contrary.
[Section 152 of the Contract Act, which corresponds to sub-clause (1), paragraph (a), is already subject to a contract to the contrary.]
1. Cited witin the brackets the clause.
2. 13th Report (Contract Act), para. 121.
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