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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Uttar Pradesh - Subsection

Section 17(1) in The U.P. Warehouse Act, 1958

(1)Every warehouseman shall, without unnecessary delay, deliver the goods deposited in his warehouse to the depositor on demand made by him and on surrender of the receipt duly discharged and on payment of all charges due to the warehouseman :Provided that the depositor may subject to any agreement between the warehouseman and the depositor, take partial delivery of the goods deposited in a warehouse.