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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Uttar Pradesh - Subsection

Section 15(1) in The U.P. Warehouse Act, 1958

(1)Whenever goods deposited in a warehouse being to deteriorate or are likely to deteriorate from causes beyond the control of the warehouseman, he shall forthwith give notice thereof to the depositor, requiring him to take delivery of the goods immediately after surrendering the receipt duly discharged and paying all charges due to the warehouseman.