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 17] [Entire Act] State of Uttar Pradesh - Subsection Section 17(2) in The U.P. Warehouse Act, 1958 (2)Every such receipt after being so surrendered to the warehouseman shall be defaced [subject to the provisions of sub-section (3)] [Added by U.P. Act XII of 1964, Section 10.] by him and no such receipt shall be re-issued;
