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State of Maharashtra - Section

Section 6 in The Maharashtra Warehouses Act, 1960

6. Term and renewal of licence.

- Every licence granted under section 4 shall be valid for the prescribed period and may on the expiry of such period be renewed by the Prescribed Authority on an application made by the warehouseman in that behalf on payment of the prescribed fee, provided the conditions referred to in section 5 continue to be fulfilled.