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] State of Punjab - Section Section 34 in The Punjab Warehouses Rules, 1958 34. Section 15(1). - In the case of the deterioration of goods, the warehouseman shall serve the depositor with a notice of such period as may be fixed by the Registrar requiring him to remove the goods.
