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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(3) in The Warehousing Development and Regulatory Authority (Negotiable Warehouse Receipts) Regulations, 2011

(3)In the event that the warehouseman issues any negotiable warehouse receipt after the date of the suspenSion, cancellation or revocation, he shall be liable for Civil and criminal penalties under the Act, as the case may be