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State of Uttar Pradesh - Section

Section 20 in The U.P. Cold Storage Order, 1972

20. [ Reasonable care of goods deposited. - Every licensee shall take such care of the goods deposited with him as a man of ordinary prudence would take of his own goods under similar circumstances and conditions.] [Inserted by U.P. Cold Storage (First Amendment) Order, 1972 and published in U.P. Gazette (Extraordinary), dated 26 7.1972.]