Section 10(2)(b) in The Warehousing (Development And Regulation) Act, 2007

[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

(b)all reasonable charges for—

(i)any notice required to be given under the provisions of this Act;

(ii)notice and advertisement of sale;

(iii)sale of goods where default is made in satisfying the lien of the warehouseman; and

(iv)compliance of statutory provisions.

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