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] [Entire Act] State of Punjab - Section Section 35 in The Punjab Warehouses Rules, 1958 35. Section 15(2). - On failure of the depositor to remove the goods within the period fixed under Rule 34, the warehouseman shall proceed to sell the goods by public auction.
