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

State of Rajasthan - Subsection

Section 24(3) in The Rajasthan Warehouses Rules, 1960

(3)Except where proviso to sub-rule (1) or sub-rule (2) applies, the goods deposited in the warehouse shall not be insured by a company which is not on the list of companies approved for his purpose by the prescribed authority.