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[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(2)(e) in The Warehousing Corporations Act, 1962

(e)the authorised capital of a State Warehousing Corporation [within the maximum limit specified by or under sub-section (1) of section 19] [Substituted by Act 42 of 1976, Section 10, for certain words (w.e.f. 24-3-1976)];