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State of Uttar Pradesh - Section

Section 3 in The U.P. Warehouse Act, 1958

3. [ No warehousing without licence. [Substituted by U.P. Act XII of 1964, Section 4.]

- With effect from such date as may be notified by the State Government in the official Gazette, no person shall undertake or continue warehousing, except under and in accordance with the terms of a licence granted under this Act.]