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State of Punjab - Section

Section 23 in The Punjab Warehouses Rules, 1958

23. Section 18.

- Each warehouseman shall insure the goods, stored in the warehouse against loss or damage by fire, riot or floods for an amount not less than the market value of the goods on the date on which they were deposited in the warehouse. The insurance shall be made with a company which is on the list of companies approved for this purpose by the Registrar.