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] [Entire Act] State of Punjab - Section Section 24 in The Punjab Warehouses Rules, 1958 24. Section 18. - Every warehouseman shall be entitled to recover from the depositor of goods or its owner the insurance premia and other incidental expenses incurred by him for insurance of goods stored in his warehouse.
