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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(1) in The M.P. Agricultural Warehouse Act, 1947

(1)Where a receipt issued by a warehouseman is lost, destroyed, torn, defaced or otherwise becomes illegible, the prescribed authority shall, subject to rules made in this behalf, issue a duplicate receipt.