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State of Maharashtra - Section

Section 25 in The Maharashtra Warehouses Act, 1960

25. Term and renewal of licence.

- Every licence granted to a weigher, sampler or grader under section 24 shall be valid for the prescribed period and may, on the expiry of such period be renewed, from time to time, for a further period by the Prescribed Authority on an application made in that behalf and on payment of the prescribed fee.