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[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

State of Maharashtra - Subsection

Section 41(2)(iv) in The Maharashtra Warehouses Act, 1960

(iv)the terms and conditions of a licence in accordance with which the business of a warehouseman shall be conducted under section 3, the fee for the grant of a licence under sub-section (2) of section 4 and the period for which the licence shall be valid under section 6;