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State of Rajasthan - Section

Section 14 in The Rajasthan Warehouses Rules, 1960

14. Information regarding persons authorised to sign receipts.

- Every warehouseman shall file in the office of the prescribed authority information regarding the names and addresses of persons with their signatures authorised to sign receipts on behalf of the warehouseman and shall as soon as possible inform the prescribed authority in case such persons are changed. If new persons are authorised information in respect of them shall also be supplied.