 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Report No. 11 61. Provision for contract to the contrary.- The provisions of sub-section (3) of section 56, section 58, section 59 or sub-section (1) or sub-section (3) of section 60 do not apply where there is a contract to the contrary. (Section 32, part; section 35, para. 1, part; section 37, part; section 38, part]    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back