Section 15(1)(a) in The U.P. Godam Niyamavali, 1972

[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Uttar Pradesh - Subsection

Section 15(1)(a) in The U.P. Godam Niyamavali, 1972

(a)an affidavit stating the circumstances in which the original receipt was lost or destroyed, the efforts made to find out in case of loss and that the applicant is lawfully entitled to the possession of the original receipt and Has not negotiated or assigned it,

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State of Uttar Pradesh - Subsection

Section 15(1)(a) in The U.P. Godam Niyamavali, 1972