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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(2) in The Rajasthan Warehouses Act, 1958

(2)The certificates issued by weighers, samplers and graders as to weight, bulk, quality or grade of the goods stored in the warehouse shall subject to any decision of the Board of Arbitrators under sub-section (3) and further subject to the provisions of section 24 be binding on the warehouseman and depositor.