Section 1 — Incorporation.
The Bengal Bonded Warehouse Association Act, 1838
It is hereby enacted, that the persons whose names appear in the Schedule No. 1, hereunto annexed, shall, from the 14th day of March, 1838, form a corporate body for the Warehousing of Goods, either in bond or otherwise, by the name of the Bengal Bonded Warehouse AssociationOpen in Lexace · Ask the AI about this section