The Carriage of Goods by Sea Act, 1925 (Pakistan)

(ACT NO. XXVI OF 1925)

CONTENTS Chapter Particulars - Preamble 1 Short title and extent 2 Application of Rules 3 Absolute warranty of seaworthiness not to be implied in contracts to which Rules apply. 4 Statement as to application of Rules to be included in bills of lading. 5 Modification of Article VI of Rules in relation to goods carried in sailing ships and by prescribed routes. 6 Modification of Rules 4 and 5 of Article III in relation to bulk cargoes. 7 Saving and operation - - - RULES RELATING TO BILLS OF LADING Article 1 Definitions Article 2 Risks Article 3 Responsibilities and Liabilities Article 4 Rights and Immunities Article 5 Surrender of Rights and Immunities, and Increase of Responsibilities and Liabilities. Article 6 Special Conditions Article 7 Limitations on the Application of the Rules Article 8 Limitation of Liability Article 9 Monetary units

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