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State of Madhya Pradesh - Section

Section 17 in The M.P. Agricultural Warehouse Act, 1947

17. Receipt transferable by endorsement.

- Such receipt or a duplicate receipt issued under Section 18 shall unless specified otherwise, be transferable by endorsement and shall entitle its lawful holder to receive the goods specified in it on the same terms and conditions on which the depositor who originally deposited the produce would have been entitled to receive it.