Section 13(3)(c) in The Rajasthan Warehouses Rules, 1960

[Cites 0, Cited by 0] [Section 13(3)] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(3)(c) in The Rajasthan Warehouses Rules, 1960

(c)Should a negotiable receipt be lost or destroyed, goods covered by it shall not be delivered until the person lawfully entitled to possession of goods obtains and surrenders a duplicate receipt. The duplicate will be issued on such terms and conditions and on furnishing a bond to indemnity a warehouseman against any liability as provided under the Act and the Rules.

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State of Rajasthan - Subsection

Section 13(3)(c) in The Rajasthan Warehouses Rules, 1960