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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Uttar Pradesh - Subsection

Section 21(1) in The U.P. Warehouse Act, 1958

(1)No warehouseman shall either on his own account or that of others including the owner of the goods, deal in, or lend money on, goods received by him for deposit in his warehouse, anything to the contrary continued in any other law notwithstanding.