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Report No. 103

3.7. Section 74.-

Section 74 only deals with a quantum of damages and has no bearing upon the validity of a contract which exempts the liability of one of the parties. The only other section which requires consideration is section 151, which certainly imposes liability upon the bailee for loss or damage to the goods delivered to him, but Courts have consistently taken the view that the obligation under this section can be contracted out.



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