Report No. 20
Clause 23
This deals with insolvency of the hirer and the consequences that flow from that. The question is fully discussed in the body of the Report1
1. See body of the Report, para. 8. et seq.
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Report No. 20 Clause 23 This deals with insolvency of the hirer and the consequences that flow from that. The question is fully discussed in the body of the Report1 1. See body of the Report, para. 8. et seq. |
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