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[Cites 0, Cited by 3] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(2) in The Warehousing Corporations Act, 1962

(2)The Chairman of the board of directors shall be appointed by the State Government from among the directors of the State Warehousing Corporation [under intimation to] [Substituted by [with the previous approval of]Warehousing Corporations Act, 2001(23 of 2001) ] the Central Warehousing Corporation.