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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(d) in The Punjab Warehouses Rules, 1958

(d)A person desiring to conduct the business of a warehouseman in more than one village or town shall submit applications for license in respect of his business in each such village or town. In the case of his having more than one place of business in the same village or town he may apply for only one license in respect of such places of business provided he specifies which of them shall be his principal place of business.