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Section 162. Termination of gratuitous bailment by death


Category of Bare Act Name of the Act Year of Promulgation
Civil Laws Indian Contract Act, 1872 1872
Act Number Enactment Date Chapter Number
9 1872-04-25 9
Chapter Title Ministry Department
Of bailment Ministry of Law and Justice, Legislative Department Department of Law and Legislative Affairs

A gratuitous bailment is terminated by the death either of the bailor or of the bailee.

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Related judgement on Section 162. Termination of gratuitous bailment by death