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State of Maharashtra - Section

Section 29 in The Maharashtra Warehouses Act, 1960

29. Duplicate licences.

- Where a licence granted to a weigher, sampler or grader is lost, destroyed, torn, defaced or otherwise becomes illegible, the Prescribed Authority shall issue a duplicate thereof on an application made in that behalf by the weigher, sampler or grader, as the case may be, and on payment of the prescribed fee.