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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(a) in The Punjab Warehouses Rules, 1958

(a)Every application for a license under Section 3 and for renewal under Section 6 of the Act shall be made to the Registrar in Form I and a duplicate license under Section 11 in Form II. The application shall be signed by the applicant who shall be bound to supply such additional information as may be required by the Registrar.