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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(3) in The M.P. State Warehousing Corporation Rules, 1971

(3)In case of loss or destruction, the party availing itself of the provisions of this rule shall also pay to the Corporation all expenses incidental to the investigation of evidence of loss or destruction and the preparation of the requisite form of indemnity as aforesaid.