Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Uttar Pradesh - Subsection

Section 26(1) in The U.P. Warehouse Act, 1958

(1)Every licence granted to a weigher, sampler or classifier under Section 25 shall be valid for such period, as may be prescribed, and may, on application and payment of the prescribed fee, be renewed from time to time for such further period as may be prescribed.