Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 18] [Entire Act] State of Maharashtra - Subsection Section 18(2) in The Maharashtra Warehouses Act, 1960 (2)If for any cause beyond the control of the warehouseman, there be any shortage in such goods by drinage or other causes, the warehouseman shall not be responsible for the same.
