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 32] [Entire Act] State of Rajasthan - Subsection Section 32(iv) in The Rajasthan Warehouses Rules, 1960 (iv)Issue a receipt for goods for his own goods. Any breach of this rule among other things shall amount to an offence punishable under section 32 of the Act.
