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 Rajasthan - Section Section 4 in The Rajasthan Warehouses Act, 1958 4. Grant of licence. (1)Application for a licence shall be made in the prescribed form to the prescribed authority.(2)The prescribed authority may, on receiving such application and on payment of such fees as may be prescribed, grant a licence.
