Income Tax Department

Ministry of Finance, Government of India

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Section 151

Care to be taken by bailee

Section

Section Number

151

Chapter

IX - OF BAILMENT

Act

Indian Contract Act, 1872

Year

Care to be taken by bailee

Care to be taken by bailee

[Care to be taken by bailee

151. In all cases of bailment the bailee is bound to take as much care of the goods bailed to him as a man of ordinary prudence would, under similar circumstances, take of his own goods of the same bulk, quantity and value as the goods bailed.


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