Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 18] [Entire Act] State of Uttar Pradesh - Subsection Section 18(h) in The U.P. Godam Niyamavali, 1972 (h)goods of different classes or grades shall be stored separately as far as possible. But hazardous and non-hazardous goods shall invariably be stored separately;
