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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(m) in The M.P. Krishi Upaj Mandi (Allotment of Land and Structure of Market Committee/board) Rules, 2005

(m)"Warehouse" means any building, structure or other enclosure which is, or may be, used for the purpose of storing goods and includes the warehouse licensed under the Warehousing Corporation Act, 1962 (No. 58 of 1962);