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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(1) in The U.P. Warehouse Act, 1958

(1)Every application for a licence shall be made in the prescribed form to the licensing authority and shall be accompanied by the prescribed fee and security :Provided that where the applicant is a Warehousing Corporation established or deemed to be established under the Warehousing Corporation Act, 1962 or any other Central Act for the time being in force, no security shall be required.