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State of Punjab - Section

Section 12 in The Punjab Warehouses Rules, 1958

12. Section 34(1).

- Every warehouseman shall send the names, addresses and signatures of the persons authorised to sign on behalf of the warehouseman, to the Registrar. In the case of any change made in the persons so authorised, information in respect of that shall be supplied immediately to the prescribed authority along with the names, addresses and signatures of the newly-authorised persons.