Section 43 in The Maharashtra Warehouses Act, 1960
43. Act not to apply to warehouses under Sea Customs Act, 1878, etc.
- Nothing in this Act shall apply to a warehouse appointed or licensed under the Sea Customs Act, 1878, the Central Excises and Salt Act, 1944 or the Inland Bonded Warehouses Act, 1896 or any law corresponding thereto or to a warehouse belonging to or appointed by the Trustees of the Port of Bombay.
