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State of Uttar Pradesh - Section

Section 21 in The U.P. Cold Storage Order, 1972

21. [ Precaution against damages to goods. - No licensee shall accept goods for deposit which are likely to cause damage to other goods which are, or may be, deposited in the cold storage.] [Inserted by U.P. Cold Storage (First Amendment) Order, 1972 and published in U.P. Gazette (Extraordinary), dated 26 7.1972.]