Report No. 13
Section 160.- Section 160 of the principal Act shall renumbered as sub-section (1) thereof, and to sub-section (1) as so renumbered, the following sub-section shall be added, namely:-
"(2) In the case of a breach of the said duty, the bailor is entitled to claim damages and, in the case of disposal of the goods by the bailee, the bailor is also entitled to follow the proceeds wherever they can be distinguished."
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