Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Punjab - Subsection

Section 44(1) in The Punjab Warehouses Rules, 1958

(1)On receipt of a written complaint against a weigher, sampler or classifier relating to weight, sample or grade of goods stored or to be stored in warehouse, the Registrar shall require both the parties to dispute to appoint their nominees on the board of arbitrators within 7 days from the date of notice.