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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Maharashtra - Subsection

Section 24(3) in The Maharashtra Warehouses Act, 1960

(3)The Prescribed Authority may appoint a Board of Arbitrators to decide complaints against weighers, samplers and graders or warehouseman relating to weight, quality or grade of the goods stored in a warehouse. The decision of the Board of Arbitrators shall be final and shall not be liable to be questioned in court of law.