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 31] [Entire Act] State of Rajasthan - Subsection Section 31(b) in The Rajasthan Warehouses Rules, 1960 (b)In the case of non-negotiable receipt, to the depositor thereof upon the depositor's(i)Satisfying the warehouseman's lien, and(ii)acknowledging in writing the delivery of the goods.
