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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(4) in The U.P. Godam Niyamavali, 1972

(4)Any insurance made by warehouseman or the maximum compensation agreed to be paid by a Warehousing Corporation shall be for an amount not less than the market-value of the goods prevailing on the date of occurrence of any of the aforesaid events :Provided that the amount so payable by the Warehousing Corporation shall not exceed the market-value of the goods at the time of their deposit.