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State of Maharashtra - Section

Section 33 in The Maharashtra Warehouses Act, 1960

33. Duplicate receipts.

- If a receipt is lost, destroyed, torn, defaced, damaged or otherwise becomes illegible, a warehouseman shall on an application made by the depositor and on payment by him of the prescribed fee (if any), issue a duplicate receipt on such conditions as he may think fit to impose, being conditions made by rules prescribed for the purpose.