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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(2) in The Rajasthan Warehouses Rules, 1960

(2)On receipt of the application, the fact that the receipt is lost or destroyed shall be notified by the, warehouseman once at least in local news paper (s) giving one weeks clear notice of the issue of a duplicate thereof.