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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Uttar Pradesh - Subsection

Section 37(1) in The U.P. Warehouse Act, 1958

(1)Whoever-
(a)acts as a warehouseman, weigher, sampler or classifier without having obtained a licence required under this Act, or
(b)knowingly contravenes or fails to comply with any provisions of this Act or the rules made thereunder, shall be punishable with imprisonment for a term which may extend to one year or with fine which may extend to one thousand rupees or with both.]