Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 12 in The Warehousing Development and Regulatory Authority (Negotiable Warehouse Receipts) Regulations, 2011 12. The warehouseman undertakes to accept only storable goods and shall not accept any goods that are damaged.
