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 2] [Entire Act] State of Uttar Pradesh - Subsection Section 2(f) in The U.P. Godam Niyamavali, 1972 (f)"Non-negotiable receipt" means a receipt by which the goods specified therein shall be delivered only the person who tenders the goods to the Warehouseman for storage in the Warehouse;
