Section 26 — Power to give general security for payment of import and export duties.
The Bengal Bonded Warehouse Association Act, 1838
1 * * * It shall be lawful for the said Association to give general security, by bond, under the seal of the said Association, for payment of the full duties of importation on Goods, lodged in any Warehouse of the said Association, or for the due exportation of such Goods; and if the said Association shall give such bond, no security shall be required from any other party to the same effect.Open in Lexace · Ask the AI about this section
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