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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Uttar Pradesh - Subsection

Section 25(2) in The U.P. Warehouse Act, 1958

(2)Any certificate so issued shall, subject to any order [made by the Board of Arbitrators on complaint referred to in Section 29] [Substituted by U.P. Act XII of 1964, Section 14.] be binding on the warehouseman and the depositor as to the weight, bulk, quality or grade of the goods so certified.