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[Cites 0, Cited by 2] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(3) in The Warehousing Corporations Act, 1962

(3)If, within the period prescribed in this behalf, or within such further period as the Central Government may allow, the institutions referred to in clause (d) or clause (e) or clause (f) of sub-section (1) fail to elect a director, the Central Government may nominate a director to fill the vacancy.