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State of Punjab - Section

Section 27 in The Punjab Warehouses Rules, 1958

27. Sections 27 and 34(1).

- If a warehouseman delivers part of the goods for which a negotiable receipt has been issued, he shall record this fact clearly on the receipt. On his failure to make such entry on the receipt, the warehouseman shall be liable to deliver all the goods specified in the receipt; to any one who purchases the same in good faith and for valuable consideration whether the purchaser acquired title to the receipt before or after the delivery of any portion of the goods.