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Railways Act, 1989 75. Section 74 not to affect right of stoppage in transit or claims for freight. Nothing contained in section 74 shall prejudice or affect- (a) any right of the consignor for stoppage of goods in transit as an unpaid vendor (as defined under the Sale of Goods Act, 1930) (3 of 1930) on his written request to the railway administration; (b) any right of the railway to claim freight from the consignor; or (c) any liability of the consignee or the endorsee, referred to in that section by reason of his being such consignee or endorsee,    |
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