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

[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

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

(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.]

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State of Uttar Pradesh - Subsection

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