Section 38(2)(d) in The U.P. Warehouse Act, 1958

[Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act]

State of Uttar Pradesh - Subsection

Section 38(2)(d) in The U.P. Warehouse Act, 1958

(d)the procedure relating to the forfeiture of security money;

(dd)[ the procedure for the refund of licence fee or security;] [Added by U.P. Act XII of 1964, Section 22.]