Section 4(4) in The Warehousing Corporations Act, 1962
(4)The shares of the Central Warehousing Corporation shall not be transferable except to the Central Government, [the State Bank or any other scheduled bank] [Substituted by Act 42 of 1976, Section 3, for "the State Bank, any scheduled bank" (w.e.f. 24-3-1976)], any insurance company, any investment trust or other financial institution or any co-operative society or any recognised association or company dealing in agricultural produce or any notified commodity, in accordance with the regulations made by the Central Warehousing Corporation under this Act.
