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] [Entire Act]

State of Maharashtra - Section

Section 12 in The Maharashtra Warehouses Act, 1960

12. Duplicate licences.

- Where a licence granted to a warehouseman is lost, destroyed, torn defaced or otherwise becomes illegible, the Prescribed Authority shall, on an application made in that behalf by the warehouseman and on payment of the prescribed fee, issue a duplicate thereof.