Maharashtra Warehouses Act
For Statement of Objects and Reasons, see Bombay Government Gazette, 1959, Part V, pages 748-749. An Act to provide for the regulation of the warehousing of certain goods in the State of Bombay. Whereas it is expedient to regulate the warehousing of certain goods in the State of Bombay; It is hereby enacted in the Tenth Year of the Republic of India as follows:-
- Act number
- Act 5 of 1960
- Year
- 1960
- Enacted on
- 28-01-1960
- In force from
- 28 January 1960
- Jurisdiction
- Maharashtra State Act
- Subjects
- Contracts And Commercial Law
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Official source: India Code