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[Cites 0, Cited by 0] [Section 13(3)] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(3)(b) in The Rajasthan Warehouses Rules, 1960

(b)When a negotiable receipt has been issued on goods covered by that receipt shall be delivered unless the receipt properly endorsed is surrendered for cancellation or for endorsement of partial delivery therein.