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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(3) in The U.P. Warehouse Act, 1958

(3)An application for licence may be refused if it appears to the licensing authority that-
(a)the proposed warehouse is not, according to the prescribed conditions, suitable for storage of the class of goods for which it is intended; or
(b)the application is not accompanied by the prescribed fee or security and the same has not been paid or furnished within such time, not exceeding fifteen days, as the licensing authority may allow.]