Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Uttar Pradesh - Section Section 30 in The U.P. Cold Storage Order, 1972 30. Disputes regarding damages. - If any dispute regarding damages arises between the licensee and the depositor or the holder in due course of the cold storage receipt, it shall be decided by the Licensing Officer, whose decision shall be final.
