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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Uttar Pradesh - Subsection

Section 26(3) in The U.P. Cold Storage Order, 1972

(3)Where only partial delivery of the goods is taken by a depositor, the licensee shall make an entry of it in the receipt and return it to the depositor.] [Inserted by U.P. Cold Storage (First Amendment) Order, 1972, dated 27.6.1972.]