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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Rajasthan - Subsection

Section 43(2) in The Rajasthan Warehouses Rules, 1960

(2)The notice to be given to the depositor under sub-section (1) of section 15 shall be for a period of not less than a week and shall be sent by registered post. Such notice shall be served on all person who hold interest in the goods may be known to the warehouseman on the date of issuing the notice.