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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(2) in The Maharashtra Warehouses Act, 1960

(2)On receipt of an appeal under sub-section (1), the Registrar shall, after giving the warehouseman and the Prescribed Authority an opportunity of being heard, pass such order thereon as he thinks fit.