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.Open in Lexace · Ask the AI about this section
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