Section 25 — Extension of Act 25 of 1836 to warehouses of Association.
The Bengal Bonded Warehouse Association Act, 1838
1 * * * All the provisions of 2 Act 25 of 1836, of the Governor General of India in council, relating to private licensed Warehouses, shall be applicable to all Warehouses wherein the said Association shall receive bonded Goods.Open in Lexace · Ask the AI about this section
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